M/S. JALARAM ENTERPRISES PVT. LTD. vs. INCOME TAX OFFICER WARD 15(2)(2)

Petitioner   has   challenged   a   notice   of   reopening   of assessment for the  assessment dated 27th March,  2018  issued by the Assessing Officer to reopen  the assessment of  the petitioner for the assessment  year  2013­14. 2. Brief facts are as under:­ Petitioner  is a private limited  company.  For the assessment year  in question,  the petitioner  had filed the  return of  income on which   the Assessing Officer has passed order under Section 12 wp 11809­18­c 143(3) of the Income Tax Act, 1961 (“the Act” for short) on 9th March, 2016. To reopen  such  assessment, the Assessing Officer issued the impugned notice. In order to do so, he had recorded following reasons:­ “1. The   above   mentioned   assessee   has   filed   the return of income for A.Y.2013­14 on 27.09.2013 declaring total income of Rs.3,88,730/­. The said return of income was processed u/s. 143(1) of the IT Act, 1961. Thereafter, the assessment was made u/s 143(3) of the Act vide order dated 09.03.2016 determining total income at Rs.29,23,980/. The Ld. CIT(A) vide order dated 02.06.2017 has granted relief of Rs.6,35,604/, which was disallowed u/s 36(1)(iii) /24(b) of the Act.

As   per   the   information   received   from   the DDIT(Inv)   Unit   7(4),   Mumbai   vide   letter   No. DDIT(INV)/Unit­7(4)/Information/  2016­17   dated 30.09.2016, the assessee M/s. Jalaram Enterprises Private Limited (PAN : AABCJ6334N) is one of the beneficiaries of bogus entities which are controlled and operated by Mr.Vipul Vidhur Bhatt. A Search& Seizure action u/s 132 of the Act was carried out in the case of Mr.Vipul Vidhur Bhatt and his other related entities on 05.02.2016 and his statement was recorded on 09.02.2016 u/s 132(4) of the Act. In   the   statement   Mr.Vipul   Vidhur   Bhatt   has accepted that he is an entry operator and all the entities are bogus companies, which are used by him for providing accommodation entries to various beneficiaries for commission and also accepted that he is a Director in these companies and all other directors are dummy directors. As   per   the   information   received,   during   the financial year relevant to the assessment year under consideration,   M/s.   Jalaram   Enterprises   Pvt.   Ltd.

Therefore, after taking approval, vide notice u/s 133(6) of the I.T. Act, the Assessee­Company was   asked   to   file   Computation   of   Income, computation u/s 115JB (if applicable),Form 3CEB (if any), full set of the IT return, Tax Audit Report, reconciliation of 26AS / CIB/ AIR/ OLTAS /Service Tax / STT/ Sales­ tax Return with Audited books, Audited Profit and Loss account and Balance Sheet along with all its annexure for the financial year relevant   to   the   assessment   year,   latest   by 27.03.2018 by 11.00 a.m.

In response to notice u/s.133(6), the assessee submitted its reply through e­mail on 27.03.2018 at 1.36 p.m. The same has been perused.

Further,   this   office   has   also   examined   the evidence and fact of the case independently and it is found that, there is failure on the part of the 12 wp 11809­18­c assessee to disclose fully and truly all the material facts necessary for its assessment for the year under consideration.   Therefore,   I   have   the   reason   to believe that the income chargeable to tax under the provisions has escaped assessment to the extent of Rs.1.06 crores.

Therefore,   there   is   sufficient   material   on record,   on   the   basis  of  which,   I   have   reason   to believe that assessee has not made full and true disclosure,   resulting   in   escapement   of   income chargeable to tax to the extent of 1.06 crores for A.Y.2013­14 within the meaning of section 147 of the I T Act. Hence, it is a fit case for initiation of proceedings u/s. 147 of the I.T. Act, 1961 by issuing notice u/s.148 of the Income Tax Act, 1961.”

Upon   being    supplied    the   reasons,  the    petitioner  filed objections   before the Assessing Officer, the same having   been rejected,  the  present  petition has been filed.

The reasons referred to two  grounds on which the Assessing Officer had issued the impugned notice, one is  that  the assessee was in the opinion  of the Assessing Officer beneficiary  of bogus accommodation  entries. The assessee had  received sums of Rs.40 lakhs and  Rs.15 lakhs  respectively  from M/s  Dolex Commercial Private  Limited and M/s Shyam Alcohol and Chemicals Limited, both   are   believed   to   be   bogus   companies   operated   by     one 12 wp 11809­18­c Mr.Vipul Vidhur Bhatt, who had  in his statement during search admitted   to   be   engaged   in   providing   bogus   accommodation entries. However, the case of the petitioner is that  such summons were received  by the petitioner  during the period  relevant to the assessment year 2010­11 and therefore, the action of the Assessing Officer to reopen the assessment for the  assessment  year  2013­ 14  is bad in law.

Under similar circumstances,  while disposing of   assessee's petition  being  Writ Petition No.11811 of  2018,  we had accepted the petitioner's  such  ground  making  following  observations:­ “6. We had   examined the documents on record   with   this limited  question in  mind.  The  reasons recorded by the Assessing Officer  refer to  a notice issued by him under Section 133(6)  of the   Act,   before   recording   the   reasons   and     issuing   notice   of reopening.   The petitioner   has produced written reply to such notice  under Section  133(6)  of the Act, in which the petitioner had pointed out  as under:­ “4. In   your   captioned     notice,   you   have   also raised  issue of alleged accommodation  entries of 40 lakh from M/s Dolex Commercial Pvt. Ltd.a nd Rs.15 lakh  from M/s Shyam Alcohol & Chemicals Ltd. We have to state as under:­ It is  submitted that the above parties  had  lent us the amounts  as early  as in FY  2009­10. The said loans  wee verified during  assessment proceedings of the company for the   AY   2010­11 by ld. ACIT ­CC­2 Mumbai. In response  to direct  inquiry made 12 wp 11809­18­c by the ld. ACIT  then the captioned  companies  had filed   complete   details   like   confirmation,   bank statements   and   the return copies to prove the genuineness,   creditworthiness   and   existence     of parties. A copy of the submission  made by the said lenders   before   the   ld.   ACIT     in   assessment proceedings for  AY  2010­11 alongwith the copies of  bank statement  and the return copy is enclosed herewith   and is marked as Annexure­”A” and “B” respectively.”

As if this much was  not  enough, in  the objections raised by the petitioner to the notice of reopening of  assessment,  following further  ground was  raised:

While  disposing of the objections,  the Assessing Officer  did not   clearly     meet   with     this   opposition   of   the   petitioner.   He instead,   gave  a  rather   general    disposal  to  this  ground.    The petitioner  has also   produced with this  petition, correspondence entered into by the petitioner   with the Assessing Officer during the assessment for the assessment year   2010­11, in which the petitioner  had supplied  full details of the said receipts from the said  two entities. Clearly  therefore, the petitioner  has  built up  a strong   case   to establish that the receipts in   question never related to the present   assessment year.   The Assessing Officer simply   cannot   take   shelter under the ground that all these aspects can be   examined under the reassessment   proceedings. When the very foundation of the reassessment  is missing, it would be   impermissible   for   the   Assessing   Officer   to   carry     on   the reassessment  based on such notice.

In the result,   only on   this ground, impugned notice is quashed. Petition is allowed and disposed of. ”

Facts being   identical, we   adopt the same course   in the present  petition also. This leaves us  the additional  ground  made by the Assessing Officer in the  reasons  which  is of the  assessee having given unsecured loan of Rs.51 lakhs  to one Shri Gaurav Garg during this year. In this context,  the Assessing Officer has only referred to  such transaction and thereafter recorded that ­ “The genuineness of said transaction needs to be examined.” In   clear  terms, the Assessing Officer has not indicated any prima 12 wp 11809­18­c facie ground  why  such  transaction was not genuine  and  would give  rise to  escapement of  income  chargeable to tax. It is well settled   that for mere verification the Assessing Officer cannot reopen   assessment.   It   is   often   stated   that   reopening   of     the assessment cannot be resorted to for carrying out fishing inquiries.

For such   reasons, impugned notice is quashed.   Petition allowed and  disposed of  accordingly. (M.S.SANKLECHA,J.)                              (AKIL KURESHI,J.) ….