THE COMMISSIONER OF INCOME -TAX-II vs. SANDEEP C. DUGAD

Whether   the   Income   Tax   Appellate   Tribunal   was   justified   in holding that the block assessment order passed in the present case was barred by limitation, is the question raised in this appeal.

A search and seizure action under Section 132(1) of the Income Tax Act, 1961 (‘Act’ for short) was carried out at the residential premises of the assessee and other members of Dugad Family on 26th June 1997. During CNR No : HCBM020003192005 Uploaded on - 21/08/2020 the course of search, certain incriminating material were seized.  Thereupon, notice under Section 158BC of the Act was issued to the assessee on 28th August 1997, pursuant to which block return was filed by the assessee on 25th January 1999. 3. On 16th April 1999, order under Section 142(2A) of the Act was passed by the assessing officer in the case of Shri M.N. Dugad to get the books audited from the Chartered Accountant Shri S.B. Sabne and to submit the special audit report within four months from the date of receipt of the said order.  By a letter dated 20th April 1999, the assessee sought clarification from the assessing officer as to whether the order dated 16th April 1999 was restricted to the case of Shri M.N. Dugad or would it apply to all other members of the Dugad family including the assessee herein, who had filed block returns as per the notice issued under Section 158BC of the Act.

Thereupon,   order   dated   16th  June   1999   was   passed   by   the assessing officer under Section 142(2A) of the Act calling upon the assessee to get the books of account audited from Shri S.B. Sabne within four months of serving the notice dated 16th April 1999 on Shri M.N. Dugad.

In the meantime, challenging the order passed by the assessing officer under Section 142(2A) on 16th April 1999 as also the order dated 21st April 1999, Shri M.N. Dugad filed Writ Petition No.2905 of 1999. When the said Writ Petition was taken up for admission on 21st June 1999, counsel for Uploaded on - 21/08/2020 the Revenue agreed to maintain status­quo.  Thereafter, on 20th September, 1999, the Writ Petition was admitted and ad­interim order in terms of prayer clause (c) of the Writ Petition No.2905 of 1999 was granted, which reads thus : “c) pending the hearing and final disposal of this petition, this Hon’ble Court may be pleased to restrain the respondents, their officers and agents, by an order of injunction, from processing further, by way of recovery or otherwise in pursuance of the said order dated 16th  April 1999 and 21st  April 1999 issued by the first respondent;”

Subsequently, on an application made by the Revenue, this Court by an order dated 29th November 1999 vacated the ad­interim stay granted on 20th September 1999. This Court further clarified that the stay initially granted on 20th September 1999 in the said Writ Petition was restricted to the case of Shri M.N. Dugad.

Thereafter, the special audit was carried out and the report to that effect was submitted.   On the basis of the special audit report, block assessment order was passed on 28th  July 2000, making additions to the block return filed by the assessee.

Challenging the said block assessment order, the assessee filed an appeal before the Commissioner of Income Tax (Appeals).  By order dated 30th March, 2001, the Commissioner of Income Tax (Appeals) set aside the assessment order dated 28th July 2000 by following his order in the case of Uploaded on - 21/08/2020 Shri M.N. Dugad and restored the issue to the file of the assessing officer for passing fresh assessment order.

Challenging   the   order   of   the   Commissioner   of   Income   Tax (Appeals), both the Revenue as also the assessee filed appeals before the Income Tax Appellate Tribunal.  The Revenue was aggrieved by the order of the   Commissioner   of   Income   Tax   (Appeals)   in   setting   aside   the   block assessment order dated 28th July 2000 and restoring the issue back to the file of   the   assessing   officer.     The   assessee   was   aggrieved   because   the Commissioner of Income Tax (Appeals) had failed to consider the additional ground raised by the assessee to the effect that the block assessment order itself was time­barred.

By the impugned order dated 9th  September 2004, the Income Tax   Appellate   Tribunal   dismissed   the   appeal   filed   by   the   Revenue   and allowed the appeal filed by the assessee by holding that the original block assessment order dated 28th  July 2000 was time­barred.   Challenging the aforesaid order passed by the Income Tax Appellate Tribunal, the Revenue has filed the present appeal.

The argument of the Revenue is that the Writ Petition No.2905 of 1999 was filed by Shri M.N. Dugad on behalf of himself as also on behalf of all the members of Dugad family and that the ad­interim stay granted by this Court on 20th September 1999 was applicable to the case of the assessee as Uploaded on - 21/08/2020 well.  While vacating the stay granted on 20th September 1999, this Court on 29th November 1999 had recorded a statement made by the counsel for the Revenue that the special audit would be completed within a period of six months from that date.  It is contended on behalf of the Revenue that if the statement made by the Counsel for the Revenue contained in the order dated 29th November, 1999 is taken into consideration, then, the block assessment order passed on 28th July 2000 in the case of the assessee would be in time. Accordingly, it is submitted that the Income Tax Appellate Tribunal was not justified in holding that the block assessment order was barred by time.

We   find   it   difficult   to   accept   the   above   contention   of   the Revenue.  In the case of the assessee, order for special audit under Section 142(2A) was passed on 16th June 1999, whereas, Writ Petition No.2905 of 1999 was filed by Shri M.N. Dugad on 27th May 1999 to challenge the order passed under Section 142(2A) of the Act on 16th April 1999 and 21st April 1999. Thus, on 27th May 1999 when Writ Petition No.2905 of 1999 was filed by Shri M.N. Dugad, there was no order for special audit passed in the case of the assessee.  Admittedly, special audit in the case of the assessee was passed on 16th June 1999, whereas, Writ Petition was filed by Shri M.N. Dugad on 27th May 1999 and, therefore, it cannot be said that Writ Petition was filed by Shri M.N. Dugad on 27th May 1999 to challenge the special audit order passed in the case of the assessee on 16th June 1999. 13. Moreover, the prayer clause in Writ Petition No.2905 of 1999 Uploaded on - 21/08/2020 filed by Shri M.N. Dugad specifically seeks quashing of the special audit order dated 16th April 1999 and reiterated on 21st April 1999 in the case of Shri M.N. Dugad.   Therefore, the argument of the Revenue that the stay order granted by this Court on 20th September 1999 in Writ Petition No.2905 of 1999 amounts to staying order passed in the case of the assessee on 16th June 1999 cannot be accepted.

Apart from the above, this Court, while vacating the stay on 29th November 1999 has specifically observed that the stay granted in Writ Petition No.2905 of 1999 was restricted to the case of Shri M.N. Dugad and not   to   the   case   of   other   members   of   Dugad   family.     Consequently,   the statement made by the counsel for the Revenue in Writ Petition No.2905 of 1999 on 29th  November 1999 that the special audit would be completed within the date recorded therein would be restricted to the case of Shri M.N. Dugad and would not apply to the other members of the Dugad family including the assessee.  It is not in dispute that if the statement made by the Counsel for the Revenue in Writ Petition No.2905 of 1999 on 29th November 1999 is held not applicable to the assessee, then the block assessment order passed in the case of the assessee would be time­barred.

In the present case, since we have held that the statement made by the Counsel for the Revenue in Writ Petition No.2905 of 1999 is not applicable   to   the   case   of   the   assessee,   the   decision   of   the   Income   Tax Appellate Tribunal that the block assessment order passed on 28th July 2000 Uploaded on - 21/08/2020 was barred by time cannot be faulted.  Accordingly, we see no merit in the appeal and the same is dismissed with no order as to costs. (K.K. Tated, J.) (J.P. Devadhar, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)