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

Petitioner   has   challenged   a   notice   of   reopening   of assessment   for   the   assessment   year   2012­13     issued   by   the respondent­ Assessing Officer  on 29th March, 2018. 2. Brief facts are as under:­ Petitioner  is a private limited  company.  For the assessment year  2013­14,  petitioner  had filed the  return of  income   which was taken in scrutiny  by the Assessing Officer. He passed order under Section 143(3) of the Income Tax Act,  1961(“the Act” for 12 wp 11811­18­c short) on 11th March,  2015. To reopen such  assessment, he had recorded  reasons which read  as under:

Upon being   supplied the reasons, the petitioner   raised objections before the Assessing Officer under a communication dated 27th  August,   2018. Such objections were rejected   by the Assessing Officer by an  order dated 6th September,  2018, upon which this petition has  been filed.

According   to   the     Assessing   Officer   the   Petitioner     was beneficiary  of  bogus accommodation   entries  to the extent  of Rs.55 lakhs. This   comprise  of  a sum of  Rs.40 lakhs  received by the assessee from one M/s Dolex  Commercial Private Limited and further   sum   of   Rs.15   lakhs   from   M/s   Shyam     Alcohol     and Chemicals  Limited, both  the Assessing Officer believed were  the entities   controlled by one Mr.Vipul Vidhur Bhatt, who had during 12 wp 11811­18­c search  and seizure operations given a statement  that he was an entry operator  and he operated  through  various  bogus  entities.

The  case of the petitioner  in brief  in this petition is  that such sums  were not received  by the  petitioner  from said  entities during the current year. The petitioner  would point  out that the receipts of  Rs.40 lakhs and Rs.15 lakhs  from such entities  were during the  period  relevant to the year  2010­11. On this short ground, counsel for the  petitioner  had  attacked the impugned notice.

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 12 wp 11811­18­c 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 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 12 wp 11811­18­c 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. (M.S.SANKLECHA,J.)                              (AKIL KURESHI,J.) ….