THE PR.COMMISSIONER OF INCOME TAX-6 vs. BRIJ MOHAN MAHAJAN

The question sought to be urged by the Revenue is whether the ITAT was justified in deleting the addition of Rs. 6,98,00,000/- made by the Assessing Officer on account of unaccounted investment?

The facts are that a search and seizure operation under Section 132 of the

The Assessee filed its return of income on 3rd February, 2007 declaring an income of Rs. 6,09,466/-. The return was taken up for scrutiny assessment and was framed by the AO on 30th December, 2010 under Section 143(3) of the Act.

Inter alia, it was noted that during the search operation, an unsigned „Agreement to Sell‟ was found in terms of which Shri Virender Kumar Mittal, Shri Ravinder Kumar Mittal and M/s Bluebird Software Private Limited (Sellers) had agreed to sell the shareholding in the said company along with an industrial plot at Gurgaon to Shri Sanjeev Mahajan and M/s Nimitaya Promoters Private Limited as buyers for a total consideration of Rs. 21.96 crores. Additionally, a signed Agreement to Sell dated 15th June, 2007 was found in terms of which the sellers had agreed to sell 2,10,000 shares of M/s Blue Bird Software Private Limited along with factory premises to the Respondent and Shri Sanjeev Mahajan for total sale consideration of Rs. 8 crores.

Since two different values were found in different agreements, the Assessee was asked to explain why the sum of Rs. 6.98 crores should not be treated as an unaccounted investment for the year under consideration. In response to the query, by letter dated 27th December, 2010, the Assessee gave an explanation which was rejected by the AO on the ground that such a

The Commissioner of Income Tax (Appeals) [„CIT(A)‟] upheld the order of the AO by dismissing the appeal of the Assessee by an order dated 21st November, 2011. Thereafter the Assessee filed ITA No. 608/Del/2012 before the ITAT.

In the impugned order dated 27th December, 2017 the learned ITAT took note of the fact that the property purchased by the shareholders of the said company by way of take over of ownership and management was referred to a Departmental Valuation Officer (DVO). In his report dated 18th June, 2010 the DVO valued the property Rs. 7.11 crores. This was despite the DVO having complete knowledge of the unsigned agreement, which was much lesser than the total amount that was revealed from the two agreements found. It was noted by the ITAT that presumption could only be made under Section 132 (4A) of the Act and that too was rebuttable. The matter was referred to the DVO after the seizure of the aforementioned document. The DVO concluded that the property was worth Rs. 7.11 crores and the AO could not have disputed that finding. It was also noted by the ITAT that “the sale price on the basis of signed documents is accepted by the department in the hands of sellers of the property or shareholders of Bluebird Software

This Court concurs with the ITAT that indeed the AO could not have rejected the report of the DVO since it was at his instance that it was prepared. The CIT (A) also appears to have missed this aspect while dismissing the appeal of the Assessee. In light of the report of DVO, there was no justification for the AO to have added Rs. 6,98,00,000/- to the income of the Assessee on the basis of the unsigned documents.

The Court finds that the impugned order of the ITAT does not suffer from any legal infirmity and does not give rise to any substantial question of law.

The appeal is accordingly dismissed.