ACIT CIRCLE-16 (1), MUMBAI vs. SHRI. SUNIL HINGORANI, MUMBAI

2.2. The ld. AO however, did not agree to the aforesaid explanation of the assessee and concluded that underwriting commission incurred by the assessee is not related to the business of the assessee in its normal course. He also observed that these expenses are incurred by the assessee for the new business venture which is not related to the assessee‟s existing business and since there was no business activity, this expenditure would not be allowable. With these observations, the ld. AO disallowed a sum of Rs.12,00,000/- on account of underwriting charges in the assessment.

2.3. We find that the ld. CIT(A) had granted relief to the assessee by following the order of his predecessor for the very same issue in A.Y.2015-16. The relevant operative portion is reproduced in page 23 para 9.1 of his order. The ld. CIT(A) had also stated that there is neither any factual change nor any legal change with regard to the facts prevailing in A.Y.2015-16 and the facts prevailing during the year under consideration. It is pertinent to note that against the order passed by the predecessor the ld. CIT(A) for A.Y.2015-16, no appeal has been preferred by the Revenue before this Tribunal. Hence, that order of the ld. CIT(A) had attained finality. Hence, we do not find any infirmity in the present CIT(A) following his predecessor the ld. CIT(A)‟s order on the very same issue for the year under consideration. Accordingly, the ground No.(i) raised by the Revenue is dismissed.

3.1. We have heard rival submissions and perused the materials available on record. We find from para 9 of the assessment order, the ld. AO had mentioned that assessee had credited an amount of Rs.1,67,10,442/- on account of gifts received from Shri Anil Hingorani. During the course of assessment proceedings, the assessee was asked to explain and furnish the occasion for which the gift was received creditworthiness of the donor, bank statement of the donor etc. In response to the query raised by the ld. AO, the assessee submitted that the gifts were received out of natural love and affection from his brother. It was explained that assessee had actually taken loans in earlier years from his brother which was converted as gift during the year under consideration. The ld. AO however, did not heed to the contentions of the assessee and proceeded to add the same as unexplained cash credit u/s.68 of the Act. The assessee before the ld. CIT(A) explained that his brother is a non-resident and entire details called for by the ld. AO could not be furnished at the time of assessment proceedings due to paucity of time. Accordingly, he requested for admission of additional evidences containing bank statement, confirmation from brother confirming the gift together with other details that were called for by the ld. AO. The ld. CIT(A) appreciated the contentions of the assessee and admitted those additional evidences and forwarded to the ld. AO seeking for remand report. The ld.AO submitted the remand report vide letter dated 24/07/2019, wherein the ld. AO had mentioned that assessee had first transferred loans from Shri Anil Hingorani which was appearing in the books of his proprietorship concern i.e. Savy Designs to his capital account and correspondingly transferred the same as gift in his personal books of accounts. The ld. AO acknowledged the furnishing of following documents by the assessee:- a) Bank A/c statement of Anil Hingorani b) Bank A/c statement of the assessee Sunil Hingorani c) ITRs filed by Anil Hingorani d) Ledger A/c of Anil Hingorani in the books of assessee (personal) e) Ledger A/c of Anil Hingorani in the books of Savy Design (assessee's proprietorship concern) f) Financial statements of a company, viz., East Optical Co. Ltd., in which Anil Hingorani & his son are the shareholders 3.2. After necessary verification, the ld. AO had admitted that assessee had established the identity and creditworthiness of the donor. The ld. AO acknowledged the fact that the amount of loan payable to Shri Anil Hingorani by Savy design, proprietorship concern of the assessee was converted into gift by crediting the amount to assessee‟s capital account. According to the ld. AO, this was a colourable devise used by the assessee to avoid payment of tax. The ld. CIT(A) however by appreciating the fact that the assessee had duly discharged its onus in terms of section 68 of the Act and that no monies were received by the assessee during the year, granted relief to the assessee by deleting addition made u/s.68 of the Act. Aggrieved, the Revenue is in appeal before us.

3.3. It is not in dispute that the assessee‟s proprietorship concern Savy Designs had borrowed loan from Mr. Anil Hingorani in earlier years. At the time of receipt of loan, no addition has been made u/s.68 of the Act in the hands of the assessee. It is not in dispute that this loan lying in the proprietorship concern books of the assessee is converted as gift during the year under consideration. Thus, there was no fresh receipt of money during the year under consideration. Hence, on this count itself, the provisions of Section 68 of the Act could not come into operation at all. In any case, we find that the ld. AO in the remand report had agreed that the creditworthiness of the donor is established in addition to identity and genuineness of the transaction. The ld. CIT(A) had categorically stated that there is nothing on record brought by the ld. AO to show that the transaction of gifts are of doubtful nature. In any case, this is nothing but gift received by the assessee from his own brother which would be exempt u/s.56(2) of the Act. On this count also no addition could be made in the hands of the assessee in respect of the gift. It is also a fact on record that gift has been duly confirmed by the brother that the money is payable to him by the proprietary concern is being converted into gift out of natural love and affection. This transaction by any stretch of imagination cannot be construed as a colourable device, hence the decision relied upon by the Revenue in the case of McDowell and company reported in 154 ITR 148 of the Hon‟ble Supreme Court is of no relevance to the facts of the case. When the provisions of Section 68 of the Act per se could not be made applicable, as no receipt of money was available during the year under consideration and in view of the fact that gift has been received only from assessee‟s own blood brother (which would be exempt from tax), the decision relied upon by the Revenue on the Hon‟ble Supreme Court in the case of CIT vs.Durga Prasad More reported in 82 ITR 540 and in the case of Sumati Dayal reported in 214 ITR 801 does not come to the rescue of the Revenue. The gift confirmation also says that the same is irrevocable. In view of these documents which remained uncontroverted before us and in view of the aforesaid observations, we have no hesitation in confirming the order of the ld. CIT(A) granting relief to the assessee in this regard. Accordingly, the ground No. (ii) raised by the Revenue is dismissed.

4.1. We have heard rival submissions and perused the materials available on record. The ld. AO on perusal of the Schedule III of personal balance sheet of the assessee under the head „other current liabilities‟ observed that assessee has shown advance towards shares of FCPL from BJN Hotels Pvt. Ltd., The assessee when confronted with the same, submitted that it is advance received from BJN towards sale of shares of FCPL which is in dispute and pending before the Hon‟ble Court. The assessee also provided Court order along with explanation vide letter dated 22/03/2016. The ld. AO observed that if the matter is disputed till date, then assessee must have refunded the money to BJN as sale of shares of FCPL did not materialise. He also observed that in the court, the complaint was regarding cheques dishonoured and not exactly related to sale of shares. Accordingly, he proceeded to treat the receipt of advance of Rs.27,00,000/- as income of the assessee without mentioning under what provisions of the Act, the said receipt is taxable in the eyes of law. This was deleted by the ld. CIT(A).

4.2. We find that assessee was holding 50,500 shares of Rs.100/- each of Rs.50,50,000/- of FCPL. Vide an agreement, the assessee agreed to sell his entire shareholding in FCPL to M/s BJN Hotels Pvt. Ltd., for a consideration of Rs.68,00,000/-. The assessee received an advance of Rs.27,00,000/- towards sale of shares of FCPL from BJN during the year under consideration. However, certain disputes arose between parties and also because of death of Mr. P.B. Nichani, the key person of BJN, shares of FCPL could not be transferred to BJN. We find that the ld. CIT(A) had categorically held that shares held by the assessee in FCPL was continued to be shown in the balance sheet of the assessee under the head “investments”. These shares were purchased by the assessee in 2007 and have held for more than six years and were purchased as strategic investment. These facts were not controverted by the Revenue before us. In any case, we find what is received by the assessee is only advance for sale of shares and the shares of FCPL continued to remain with the assessee as on the balance sheet date. That itself goes to prove that the said shares were not transferred by the assessee. It is also not in dispute that the shares in FCPL were held in the form of investments of the assessee and not as „stock in trade‟, We find that the Revenue had sought to apply provisions of Section 51 of the Act to treat the said advance as monies forfeited and thereby liable to tax in the hands of the assessee. In this regard, we find that this aspect has already been addressed by the ld.CIT(A) in para 11.2 of his order, wherein, it was held that there is no provision to treat the forfeited amount as income of the assessee and that even the amendment brought in by the Finance Act (No.2), 2014 effective from 01/04/2015 in Section 51 by way of insertion of proviso which is prospective in nature provided that the forfeited amount shall be deemed of income of the year in which forfeiture has been made. The shares of FCPL, as stated earlier is continued to be shown as investment in the balance sheet of the assessee and the same were not transferred at all. Hence, by no stretch of imagination, this advance receipt of Rs.27,00,000/- could be brought to tax under any provisions of the Act applicable to the year under consideration, Hence, we find no infirmity in the order of the ld. CIT(A) granting relief to the assessee in this regard. Accordingly, the ground No. (iii) raised by the Revenue is dismissed.

Order pronounced on 28/09/2022 by way of proper mentioning in the notice board.