Loading judgment…
Facts
A search action was conducted at the assessee's business premises, leading to the issuance of notices under Section 153A of the Income Tax Act. The assessee's sales data from its ERP system showed a discrepancy compared to its filed returns, indicating alleged suppressed sales. The issue primarily concerns the validity of assessment orders under Section 153A.
Held
The Tribunal held that regular books of accounts, by themselves, cannot be treated as incriminating material to form the basis of assessment under Section 153A r.w.s. 143(3) of the Act. Furthermore, for assessment years where the limitation period for issuing a notice under Section 143(2) had expired before the search, the assessments were considered final and not pending. The issue concerning AY 2017-18 was restored to the AO for fresh examination.
Key Issues
Whether assessments under Section 153A can be based on regular books of accounts without incriminating material, and whether assessments for years where the limitation for Section 143(2) notice had expired are valid.
Sections Cited
153A, 132, 143(3), 143(2), 143(1)
AI-generated summary — verify with the full judgment below
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE
Assessee by : Shri Nitesh Joshi, A/R Revenue by : Shri Vivek Perampurna, CIT D/R सुनवाई की तारीख/Date of Hearing : 05/08/2025 घोषणा की तारीख /Date of Pronouncement: 11/08/2025 आदेश/O R D E R PER NARENDRA KUMAR BILLAIYA, AM: I.T.A. No. 6481/Mum/2024 and are three separate appeals by the assessee preferred against three separate orders of ld. CIT(A) – 52, Mumbai [hereinafter ‘the ld. CIT(A)’] pertaining to AYs 2015-16, 2016-17 and 2017- 18. I.T.A. No. 6482/Mum/2024 I.T.A. No. 6481/Mum/2024 I.T.A. No. 6484/Mum/2024 2
Since common grievance is involved in the captioned appeals, they were heard together and are disposed off by this common order for the sake of convenience and brevity.
The common grievance relates to the validity of the assessment orders passed contrary to the provisions of Section 153A of the Act and the additions made on account of alleged suppressed sales. 4. Since the issue of validity of the assessment order goes to the root of the matter, we proceed to adjudicate it first. 5. Briefly stated, the facts of the case are that a search and seizure action u/s 132 of the Act was carried out in the case of the assessee at his business premises at 130/132, Great Western Building, SBS Marg, Mumbai. Subsequently, a notice u/s 153A of the Act was issued and served upon the assessee in response to which the assesse filed its return of income. The details of filing of the original return of income and pursuant to Section 153A of the Act can be understood from the following chart:- Assessment Date of filing of Date of filing return of Year Original return of income in pursuance to income the notice u/s 153A of the Act 2015-16 29/09/2015 26/02/2021 2016-17 14/10/2016 26/02/2021 2017-18 29/10/2017 26/02/2021
In AY 2015-16 and 2016-17, the validity of the assessment has to be considered in light of the incriminating material found at the time of search basis which the assessments have been framed.
I.T.A. No. 6482/Mum/2024 3 7. The assessee is engaged in the business of trading of designer garments. During the course of search action, the sales data of the assessee was extracted from its ERP system and on review of sales data extracted from assessee’s ERP system and sales data from ITR for the year under assessment, it was found that the assessee has disclosed lesser turnover in ITR as compared to sales data extracted from its ERP system. The year-wise difference of sales are tabulated as under:-
7.1. From the above chart, it can be seen that the basis of the proceedings u/s 153A of the Act is the sales data of the assessee as extracted from its ERP system. In our considered opinion the regular books of accounts of the assessee by any stretch of imagination cannot be treated as incriminating material forming basis of framing assessment u/s 153A r.w.s. 143(3) of the Act. The decisions of the Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla (2016) 380 ITR 573 (ITR); Chintles India Ltd v. Dy..CIT ( 2017) 397 ITR 416 ( Delhi)(HC) and the decision of the Hon’ble Supreme Court in the case of PCIT v. Abhisar Buildwell P. Ltd. (2023) 454 ITR 212 (SC), squarely apply on the facts of the case as discussed hereinabove. The ratio of the decision laid down by the I.T.A. No. 6481/Mum/2 4 Hon’ble Delhi High Court in the case of Kabul Chawla (supra), reads as under:- “37. On a conspectus of Section 153A(1) of the Act, read with the provisos thereto, and in the light of the law explained in the aforementioned decisions, the legal position that emerges is as under: i. Once a search takes place under Section 132 of the Act, notice under Section 153 A (1) will have to be mandatorily issued to the person searched requiring him to file returns for six AYs immediately preceding the previous year relevant to the AY in which the search takes place. ii. Assessments and reassessments pending on the date of the search shall abate. The total income for such AYs will have to be computed by the AOs as a fresh exercise. iii. The AO will exercise normal assessment powers in respect of the six years previous to the relevant AY in which the search takes place. The AO has the power to assess and reassess the 'total income' of the. aforementioned six years in separate assessment orders for each of the six years. In other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". iv. Although Section 153 A does not say that additions should be strictly made on the basis of evidence found in the course of the search, or other post-search material or information available with the AO which can be related to the evidence found, it does not mean that the assessment "can be arbitrary or made without any relevance or nexus with the seized material. Obviously an assessment has to be made under this Section only on the basis of seized material." v. In absence of any incriminating material, the completed assessment can be reiterated and the abated assessment or reassessment can be made. The word 'assess' in Section 153 A is relatable to abated proceedings (i.e. those pending on the date of search) and the word 'reassess' to completed assessment proceedings. vi. Insofar as pending assessments are concerned, the jurisdiction to make the original assessment and the assessment under Section 153A merges into one. Only one assessment shall be made separately for each AY on the basis of the findings of the search and any other material existing or brought on the record of the AO. vii. Completed assessments can be interfered with by the AO while making the assessment under Section 153 A only on the basis of some incriminating material unearthed during the course of search or requisition of documents or undisclosed income or property discovered in the course of search which were not produced or not already disclosed or made known in the course of original assessment."
I.T.A. No. 6482/Mum/2024 5 7.2. Insofar as Assessment Years 2015-16 and 2016-17 are concerned, where no assessment was framed u/s 143(3) of the Act, it can be safely concluded that the period of limitation for issuing show-cause notice u/s 153A of the Act expired before the date of search as explained in the chart elsewhere.
The Hon'ble Delhi High Court in the case of Chintels India Limited (supra) has held that once an assessee does not receive a notice u/s 143(2) of the Act within the stipulated period, such an assessee can take it that the return filed by him has become final and no scrutiny proceedings are to be stated in respect of that return. This is also abundantly clear from the Circular No. 549 dated 31/10/1989.
The Hon'ble High Court was seized with the following substantial question of law: "Did the Income Tax Appellate Tribunal (ITAT) fall into error in holding that the assessments for Assessment Year 2008-09 were pending, on the date of the search i.e. 25.03.2010, in the circumstances of the case?"
The relevant findings of the Hon'ble High Court read as under: “19. The above submissions have been considered. As far as AY 2008- 09 is concerned, the fact that there was no notice sent to the Assessee under Section 143(3) of the Act before the deadline, i.e., 30 th September, 2009, is not in dispute. The CBDT Circular No. 549 dated 31st October, 1989 deals with such a situation. Para 5.13 thereof reads as under: "5.13 A proviso to sub-section (2) provides that a notice under the sub-section can be served on the assessee only during the financial year in which the return is furnished or within six months from the end of the month in which the return is furnished, whichever is later. This means that the Department must serve the said notice on the assessee within this period, if a case is picked up for scrutiny. It follows that if an assessee, after furnishing the return of income does not receive a notice under section 143(2) from the Department within the aforesaid period, he can take it that the return filed by him has become final and no scrutiny proceedings are to be started in respect of that return." 20. In Vipan Khanna v. Commissioner of Income Tax (supra), the Punjab and Haryana High Court referred to the same circular and observed that in case where the I.T.A. No. 6481/Mum/2 6 AO chose to verify the return and frame an assessment he has to issue a notice under Section 143(2) of the Act requiring the Assessee to produce his books of accounts and other material in support of his return. The High Court proceeded to observe: "....Thereafter he can make an assessment under sub-section (3) of section 143 of the Act. Another important change incorporated in sub-section (2) of section 143 of the Act is that the notice under this sub-section cannot be served on an assessee after the expiry of 12 months from the end of the month in which the return is furnished. Therefore, in a case where a return is filed and is processed under section 143(1)(a) of the Act and no notice under sub-section (2) of section 143 of the Act thereafter is served on the assessee within the stipulated period of 12 months, the assessment proceedings under section 143 come to an end and the matter becomes final. Thus, although technically no assessment is framed in such a case, yet the proceedings for assessment stand terminated."
In the present case, the facts speak for themselves. The Assessee filed its return on 21st October, 2008. The return was processed under Section 143(1) of the Act on 27th March, 2010. It has held by this Court in Indu Lata Rangwala v. Deputy Commissioner of Income Tax (supra) that the mere processing of a return under Section 143(1) of the Act and the sending of an intimation to the Assessee will not make it an 'assessment'. At the same time, the consequences of the Department not issuing a notice under Section 143(2) of the Act within the time stipulated as far as the filing of the return in normal course is concerned was not examined either in Commissioner of Income Tax v. Kabul Chawla (supra) or Indu Lata Rangwala v. Deputy Commissioner of Income Tax (supra). As notice by the Punjab & Haryana High Court in Vipan Khanna v. Commissioner of Income Tax (supra), the CBDT circular makes it abundantly clear that once an Assessee does not receive a notice under Section 143(2) of the Act within the period stipulated then such an Assessee "can take it that the return filed by him has become final and no scrutiny proceedings are to be started in respect of that return."
The inevitable conclusion, therefore, in the present case, is that the ITAT was in error in holding that the assessment for AY 2008-09 should be treated as 'pending' whereas in terms of the above CBDT circular it should be treated as final in respect of which no scrutiny are to be started.
Consequently as far as is concerned the question framed by this Court on 27th January, 2017 is answered in the affirmative, i.e., in favour of the Assessee and against the Revenue. The impugned order of the ITAT to the extent it negatives the plea of the Assessee is hereby set aside and the appeal is allowed.
The aforementioned decisions of the Hon'ble High Court of Delhi, one in the case of Kabul Chawla [supra] and another in the case of Chintels India Ltd [supra] clearly settle down the quarrel in favour of the assessee and against the revenue.
I.T.A. No. 6482/Mum/2024 7
The aforementioned decisions were followed by the Co-ordinate Benches in the case of Param Dairy Ltd. in to 3995/Del/2019 and order was challenged before the Hon’ble Delhi High Court by the revenue and the Hon’ble High Court held as under:- “5. We have considered the aforesaid contentions and are of the view that no substantial question of law arises, as the matter is squarely covered by Kabul Chawla supra, which has been correctly applied to the facts of the case by the ITAT. The ITAT, in the impugned order has held that in the audited report filed by the assessee along with the report, cash book, ledger, bank book etc. were mentioned; that the respondent assessee was maintaining books on TALLY Accounting Software which was seized during the search and was being treated as incriminating material; however, regular books of account of the assessee, by no stretch of imagination, could be treated as incriminating material to form basis of framing assessment under Section 153A read with Section 143(3) of the Act. It was further held that assessment for the Assessment Years 2008-2009 and 2009-2010 were completed under Section 143(3) vide orders dated 28th July, 2010 and 31st May, 2011 respectively and audited books of account were thoroughly examined and details of purchase of milk must have been scrutinized as it was part of audited financial statement of accounts; as per Kabul Chawla supra, completed assessments can be interfered only on the basis of some incriminating material unearth during the search. With respect to the Assessment Years 2010-2011 to 2012-2013, the ITAT held that though no assessment was framed under Section 143(3) but it could safely be concluded that the period of limitation for issuing a notice under Section 143(2) expired much before the date of the search; reliance was placed on Chintels India Ltd. Vs. Deputy Commissioner of Income-Tax (2017) 397 ITR 416 (Delhi) holding that once an assessee does not receive a notice under Section 143(2) of the Act within the stipulated period, such an assessee can take it that the return filed by him has become final and no scrutiny proceeding are to be undertaken with respect to that return.”
It is worth mentioning that the decision of the Hon’ble Delhi High Court in the case of Param Dairy Ltd. (supra), was part of the bunch appeals decided by the Hon’ble Supreme Court tagged along with Abhisar Buildwell Pvt. Ltd. (supra). In light of the aforementioned discussion and drawing support from the decisions discussed hereinabove, the impugned assessment orders for AY 2015-16 and 2016- 17 are quashed. Since we have quashed the assessment orders for AY I.T.A. No. 6482/Mum/2024 8 2015-16 and 2016-17, we do not find it necessary to delve into the merits of the case.
Coming to the grievance in AY 2017-18, facts are identical as discussed hereinabove and as mentioned elsewhere, basis the sales data extracted from the ERP system of the assessee, the AO came to the conclusion that in AY 2017-18, there were suppressed sales of Rs. 36,06,921/-.
During the course of assessment proceedings itself, the assesse explained that there are no suppressed sales and it is only because there were sales returns. The explanation of the assessee did not find any favour with the AO who made the impugned addition.
Before the ld. CIT(A), the assessee furnished the factual position of sales as per accounts vis-à-vis disclosed in ITR sales as under:-
I.T.A. No. 6482/Mum/2024 9 17. It was explained to the ld. CIT(A) that these facts were also explained to the AO customer-wise list of sales returns along with reconciliation was also furnished. After considering the facts and the submissions, the ld. CIT(A) observed that it is highly unconventional that products to be returned after such long period in a fashion conscious business. The ld. CIT(A) further observed that the AO has also pointed out that several of the details including money trail of sales return, stock register, sales return policy and many other details have not been furnished by the. The ld. CIT(A) went on to confirm the addition.
Before us, the assessee furnished the sample copies of money trails of sales return, stock register along with copies of sales invoices and the ledger account of the customers and pointed out that the sales returns have been properly explained and there is no suppression of sales. Per contra, the ld. D/R strongly supported the findings of the AO and the ld. CIT(A).
We have carefully considered the submissions along with the sample copies of invoices, money trail of sales return, stock register. We are of the considered view that these facts have not been examined properly by the authorities below, therefore, in the interest of justice and fairplay, we deem it fit to restore the issue to the files of the AO. The assessee is directed to furnish the details along with the supporting evidence and the AO is directed to examine the same in light of the commercial expediency and decide the issue afresh after affording a reasonable and adequate opportunity of being heard to the assessee.
I.T.A. No. 6482/Mum/2024 10