ACIT, CC- 30, NEW DELHI vs. VANSHI FARMS PVT. LTD., NEW DELHI

are without prejudice to each other.

8. That the appellant craves leave to add, amend, alter or forgo any ground(s) of appeal either before or at the time of hearing of the appeal.”

S. Name and No. of Amount of Amount of Total amount address share share share invested No. application premium 1. Anskriti Tie- 2,70,000 27,00,000 10,53,00,000 10,80,00,000 up pvt. Ltd. 498/4/1, Rabindra Sarani, 8 shyampukur, Kolkata 2. Sarvottam 2,55,000 25,50,000 9,94,50,000 10,20,00,000 Commodities Pvt. Ltd. 13, K.B. Sarani, 2nd Floor, Room No.204A, Kolkata

4. Apart from that Assessing Officer also noted that during the relevant year assessee has received amount from following corporate share applicant also:-

S.No. Name and address Amount of share application 1. Sarvottam Commodities Pvt. Ltd. 28,16,000 2. Amarjyoti Vanijya Pvt. Ltd. 37,25,000

5. Thereafter, the Assessing Officer after detailed discussion has made the addition of Rs.21,65,41,000/- u/s.68 and has also added alleged brokerage on such share capital of Rs.10,82,700/- was taken the brokerage @ 0.5% on alleged bogus share application. One of the main argument before the ld. CIT (A) was that entire addition made by the Assessing Officer is not based on any incriminating material, and therefore, no addition could have been made in the impugned assessment year as the assessment for the Assessment Year 2011-12 had attained finality and it was not an abated assessment in terms of 2nd proviso to Section 153A. Apart from that, it also submitted that in the case by all the three share applicants, the proceedings u/s.153C was carried out wherein similar addition have been made in their hands or same issue has been considered and nothing adverse material or adverse finding relating to assessee company has been found and therefore, in the hands of the assessee company such an addition is unwarranted.

6. Ld. CIT(A) after considering the entire gamut of facts and material on record and the submission made by the Assessing Officer as well as the finding of the Assessing Officer held that addition made in the assessment order are not based on any incriminating document and relying upon the decision of Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla, deleted the addition. He further held that statement recorded u/s.132(4) in some other case cannot be held to be incriminating document qua the assessee and for this proposition also, he relied upon the judgment of Hon’ble Delhi High Court in the case of CIT vs. Raj Pal Bhatia. The relevant finding of the Ld. CIT(A) on this issue reads as under:

5.4 I have carefully considered assessment order, written submission, submission on the report of ITI of investigation by appellant, case laws relied upon and oral arguments of Ld. AR. The objections/arguments of the appellant are discussed as under:-

(i) The assessee has filed return of income u/s 139 on 30.09.2011, declaring total income of Rs. 94,68,485/-. The assessment proceedings u/s 143(1) of the Act, was already completed in the case of the assessee.

(ii) Subsequently, search and seizure action u/s 132 of the Act, was initiated on 30.10.2012 in Prakash group of cases. In the case of the assessee, notice u/s 153C of the Act, was issued on 09.10.2014, after recording reasons on 19.9.2014. In the reasons recorded by the A.O., certain documents inventoried as AnnexureA- 1, A-3, A-5, A-7, A-12, A-28, BS-117, LPS-2/8 and A-21 have been considered.

(iii) In the assessment proceedings, the A.O. has observed that assessee has received share capital / premium of Rs 10,80,00,000/- and Rs 10,20,00,000/- from Sanskriti Tie Up Pvt. Ltd. and Sarvottam Commodities Pvt. Ltd. respectively and also received share application money of Rs 28,16,000/- and Rs 37,25,000 from Sanskriti Tie Up Pvt. Ltd. and Amarjoti Vanijya Pvt. Ltd. respectively, mainly Kolkata based companies. The A.O. has asked to explain the source of the same.

(iv) In the assessment proceedings, the A.O. stated that in the statement recorded 132(4) of the Act, on 31.10.2012, of Shri Ved Prakash Agarwal, Chairman of M/s Prakash Industries Limited, he had admitted that unaccounted funds of M/s Prakash Industries Ltd., have been invested in its group companies in the form of share capital / premium, through paper companies in the different financial years, as under:-

S. No. Name of the recipient F.Y. Amount (in crore)

2. M/s. Sanskriti Tie up Pvt. Ltd. 2010-11 24.68

3. M/s. Sarvottam Commodities Pvt. Ltd. 2010-11 26.00

5. M/s. Ankit Nivesh Management Pvt. Ltd. 2007-08 9.74

Total 81.97 (v) In the assessment order, the A.O. mentioned that in Q. No. 36, asked in respect o blank cheque books of certain companies impounded from the premises of M/s Prakasl Industries Ltd. during the search action, Shri Ved Prakash Agarwal, chairman of M/s Prakash Industries Limited, at the time of recording of his statement on 31.10.2012 and concluded that these companies were managed and controlled by Shri Ved Prakash Agarwal, the chairman of M/s Prakash Industries Ltd. On perusal of the table in para 7 of the assessment order, the description of seized papers, as per Annexure A-15 to A-25, are mentioned and for sake of clarity, same is reproduced as under:-

Pages S. Annexure Description (all cheques books of No. different companies) number A-15 1-200 M/s Pareek Overseas Pvt. Limited 1 M/s Evershine Mercantile Pvt. Ltd M/s Sun view Trading & investment Pvt Ltd A-16 1 to 140 M/s Tools India Pvt. Ltd 2. M/s Shree Labh Paxmi Capital Services M/s Sanskriti Tie-up Pvt. Ltd 3. A-17 1 to 196 M/s Deo Steel & Mines Pvt. Ltd M/s Air Con Systems Pvt. Ltd M/s Vikram Agarwal (HUF) 4. A-18 1 to 145 M/s Sarvottam Commodities Pvt. Ltd M/s Welter securities Ltd.

M/s Dcean Ispat Pvt Ltd 7. A-21 1 to 200 M/s Vanshi Farms Pvt Ltd M/s Amarjyoti Vanijya Pvt. Ltd M/s Deo Steel & mines pvt. Ltd A-22 1 to 112 8. M/s Ankit Nivesh & management Pvt. Ltd M/s Spring Mercantile Pvt. Ltd M/s Makrana Tradecom Pvt. Ltd M/s Chaibasa Steel Pvt. Ltd.

(vi) In the assessment order, the A.O. stated that from material found during search action u/s 132 of the Act, which contain signed blank cheque book of various companies, at corporate office of M/s Prakash Industries Ltd., Srivan, Bijwasan, that the assessee company is completely controlled by Shri Ved Prakash Agarwal, Chairman of M/s Prakash Industries Ltd. (vii) In the assessment order, the A.O. stated that the assessee has failed to prove the credits in its books of accounts in the shape of share capital/premium/share application money. Therefore, the A.O. was of the view that the amount of Rs. 21,00,00,000/- and Rs. 65,41,000/- is treated as unexplained and made addition of Rs. 21.65 lacs in the hands of the assessee.

(viii) In the appellate proceedings, appellant has submitted that it has received Rs.21,00,00,000/- from share applicants towards share capital / share premium which inter- alia includes Rs. 10,80,00,000/- from M/s Sanskriti Tie - Up Pvt. Ltd. and Rs.10,20,00,000/-, from M/s Sarvottam Commodities Pvt. Ltd. The appellant company also received share application money of Rs. 28,16,000/- and Rs. 37,25,000/- from M/s Sarvottam Commodities Pvt. Ltd. and M/s Amarjoti Vanijya Pvt. Ltd. respectively which were refunded during the immediate next F.Y. 2011-12. The appellant further submitted that these investor companies, have made investment in appellant out of sale proceeds of shares held as investments / stock and furnished all the details relating to sale of shares, were furnished by investor companies in their assessment proceeding, as under:-

(a) sale bill, (b) relevant portion of bank statement showing the transactions, (c) detail of shares sold to buyer companies along with their PAN, addresses, name of scripts sold, amount and date of sale.

(ix) In the appellate proceedings, appellant has further submitted that the A.O. himself concurrently assessed the cases of investor companies viz. M/s Sanskriti Tie Up Pvt. Ltd. and M/s Sarvottam Commodities Pvt. Ltd. u/s 153C of the Act, for the A.Y. 2008-09 to A.Y. 2012-13 and made addition of entire share capital / premium received by these companies in A.Y. 2008-09, in the hands of respective companies, which was ultimate source of investment in share capital of the appellant company during the F.Y. under consideration. Therefore, once the source of investment in share capital of the appellant company, has already been assessed and addition on the source of investment has also been made, making addition of the same again in the hands of the appellant, is bad in law, Moreover, the A.O. has not made any addition in the hands of both the investor companies for the A.Y. under consideration in the assessment order passed u/s 153C of the Act, in respect of amount credited by sale of investment as he himself accept the genuineness of the sale of investment.

(x) In the appellate proceedings, the AR has further submitted that cases of M/s Amarjoti Vanijya Pvt. Ltd. has concurrently assessed by the A.O., u/s 153C of the Act, for the A.Y. 2007-08 to A.Y. 2012-13 and duly verified the source of share application money of Rs 37,25,000/- given to the appellant, which were duly refunded during the immediate next F.Y. 2011-12.

However, A.O. took adverse view on the basis of post search enquiries in the case of Prakash group, bank enquiries, all the companies show meager profits, all companies are situated at table place not having any infrastructures, appellant failed to produce the person conducting the operations of these companies and also the statements recorded of various persons, relating to share capital. In this regard, the AR has submitted that the A.O. failed to bring on record any evidence, contrary to the transactions of issue of shares& share application money received, which will show that amount credited in the books, are unexplained. It has also been submitted by the AR that the statement recorded of various persons, were bald / irrelevant and vague in nature as Shri Ved Prakash Agarwal himself had not taken the name of appellant company in which accommodation of entries received.

Moreover, statements of Shri Ved Prakash Agarwal, chairman of M/s Prakash Industries Ltd. and Shri Shiv Shankar Banka, alleged entry operator have retracted their statement by filing letter before the ADIT(Inv.) on 02.11.2012 and 5.11.2012, therefore, these statement have loses its evidentiary value.

(xi) In the appellate proceedings, the AR has submitted that it is corroborated from the documents seized from the premises of the appellant that they are not incriminating in nature, as alleged by the A.O. in the assessment order. It is further submitted by the appellant that it is proved from the material found during search at corporate office of M/s Prakash Industries Limited, Srivan, Bijwasan, New Delhi, that the investor companies, are completely controlled by Shri Ved Prakash Agarwal, Chairman of M/s Prakash Industries Ltd., without considering the fact that data including cheque books, secretarial and other records etc. seized during the search operation at premises of the appellant, are the statutory and other related documents of the appellant and other promoter group companies and lying at the premises of the appellant for the purpose of filing various statutory returns of these companies and signed blank cheque books of its group companies, were lying for paying fees, taxes and statutory dues etc. Therefore, mere availability of certain documents of promoter group companies in the premises of the appellant, does not prove that these documents were used to manipulate accounts of the investor companies.

(xii) In the appellate proceedings, the appellant has further submitted that addition made by the A.O., merely on the basis of statement of Shri Ved Prakash Agarwal, Chairman of the appellant company recorded u/s 132(4) during the course of search & seizure operation u/s 132 of the Act,cannot be considered as “documents seized” as contemplated u/s 132 of the Act in any parlance. The AR also relied upon the judgment of Hon’ble Jurisdictional High Court of Delhi in the case of Commissioner of Income-tax v. Raj Pal Bhatia [2011] 333 ITR 315.

(xiii) In the appellate proceedings, the appellant has further submitted that in the assessment / reassessment under the provisions of section 153C r.w.s 153 A of the Act, no proceedings was pending at the time of initiation of action u/s 132 of the Act. It is further submitted that the appellant was already assessed u/s 143(1) of the Act and therefore, assessment was not abated. Consequent to the search action u/s 132 of the Act, such assessment has to be made on the basis of incriminating material found during the course of search. If no incriminating material has been found and the A.O. had already taken aview on such particulars of income, during regular assessment proceedings, then it is not open to the A.O. to make any addition in the assessment order u/s 153C/153A of the Act, in absence of any incriminating material found in the search action u/s 132 of the Act.

(xiv) In the appellate proceedings, AR has further submitted that the signed Blank cheque books of the promoter group companies, including one of the investor company M/s Vanshi Farms Private Limited, as Annexure A-21, were lying for the purpose of payments of statutory dues, fees, taxes, etc. Therefore, it is submitted that these signed blank cheque books, have no bearing / determination on transactions of alleged amount received as share capital / premium in the appellant company. It is further submitted by the AR that Statement of Shri Ved Prakash Agarwal, Chairman of the appellant company, cannot be considered “document seized”, as contemplated u/s 132 of the Act.

In view of the above submission, it is also submitted by the appellant that decision of the Hon'ble Jurisdictional High Court of Delhi in the case of CIT Vs. Kabul Chawla [2015] 61 Taxmann.com 412(Del), is squarely applicable to the facts of the appellant.

From the above, following facts emerged:

 The assessment proceedings was not pending at the time of initiation of action u/s 132 of the Act, 30.10.2012,

 Reference made by the A.O. in the assessment order, is in respect of Annexure A- 1, A-3, A-5, A-7, A-12, A- 21, A-28 and BS-117 and LPS-2/8, which contains the trial balance, resolution, auditor reports, income tax retruns, ROC, TDS returns, cheque books and certified copy of resolutions pertaining to the assessee and  No incriminating documents were found during the course of search action u/s 132 of the Act, carried out at the premises of the appellant.

From the above facts, it is clear that the addition made in assessment order u/s 153C/153A of the Act dated 31.3.2015, are not based on any incriminating document. As such, facts of the appellant are squarely covered by the ratio laid down by Hon'ble Jurisdictional High Court of Delhi, in the case of CIT Vs. Kabul Chawla(supra). Similarly, the statement recorded u/s 132(4) of the Act, is not a document, as has been held by the Hon'ble Jurisdictional High Court of Delhi in the case of CIT Vs. Raj Pal Bhatia [2011], 333 ITR 315 (Delhi).

In view of the above, I agree with the arguments of the appellant and therefore, no addition can be made, in absence of any incriminating document.”

6.1. Apart from that, he has again after detailed discussion has reiterated this issue while dealing on merits vide paragraph 7.3.

7.3 I have carefully considered assessment order, written submission, case laws relied upon and oral arguments of Ld.AR. The objections/arguments of the appellant are discussed as under:-

(i) In this case, assessment u/s 153A/153C of the Act, was completed vide order dated 31.3.2015, at total income of Rs. 2,08,81,55,215/-, as against returned loss of Rs. 94,68,485/-, after making the following additions on account of:

(a) Unexplained cash credit u/s 68 of the Act :Rs.21,00,00,000 (b) share application money/premium : Rs.65,41,000/- (c) Unexplained expenditure on account of brokerage @0.5% : Rs.10,82,700/- Total : Rs.21,76,23,700 Therefore, it is submitted by the appellant that in absence of any incriminating document, no addition can be made u/s 153A of the Act, when the assessment is not abated.

(ii) In the appellate proceedings, for the above grounds, besides giving various arguments and submissions, the appellant has also relied upon the ratio laid down in the decision of the Hon'ble Jurisdictional High Court of Delhi in the case of CIT Vs. Kabul Chawla 2015, 61 Taxmann.com 412(Del), since no incriminating document was found during search action u/s 132 and also assessment was not abated.

(iii) In the appellate proceedings, it is further submitted by the AR that the statements recorded during search action u/s 132 of the Act, cannot be considered as a document found & seized. For this argument, the AR also relied upon the ratio laid down in the decision of the Hon'ble Jurisdictional High Court of Delhi in the case of CIT Vs. Raj Pal Bhatia [2011], 333 ITR 315 (Delhi).

As, I have already held (supra), while deciding in ground No.3, that in absence of any incriminating documents found during search action u/s 132 and also assessment was not abated at the time of initiation of action n/s 132 of the Act, on 30.10.2012, no addition can be made, in the assessment order passed u/s 153A of the Act. The facts of appellant are, squarely covered by the ratios laid down in the above 2 decisions of Hon'ble Jurisdictional High Court of Delhi. In view of these facts and circumstances, my considered opinion, now it is not required to adjudicate the grounds No. 5 & 6 and therefore, same are considered, as deemed to have been allowed.”

16) In these appeals, qua the aforesaid four Assessment Years, the assessment is quashed by the ITAT (which order is upheld by the High Court) on the sole ground that notice under Section 153C of the Act was legally unsustainable. The events recorded above further disclose that the issue pertaining to validity of notice under Section 153C of the Act was raised for the first time before the Tribunal and the Tribunal permitted the assessee to raise this additional ground and while dealing with the same on merits, accepted the contention of the assessee. 17) First objection of the learned Solicitor General was that it was improper on the part of the ITAT to allow this ground to be raised, when the assessee had not objected to the jurisdiction under Section 153C of the Act before the AO. Therefore, in the first instance, it needs to be determined as to whether ITAT was right in permitting the assessee to raise this ground for the first time before it, as an additional ground. 18) The ITAT permitted this additional ground by giving a reason that it was a jurisdictional issue taken up on the basis of facts already on the record and, therefore, could be raised. In this behalf, it was noted by the ITAT that as per the provisions of Section 153C of the Act, incriminating material which was seized had to pertain to the Assessment Years in question and it is an undisputed fact that the documents which were seized did not establish any co-relation, document- wise, with these four Assessment Years. Since this requirement under Section 153C of the Act is essential for assessment under that provision, it becomes a jurisdictional fact. We find this reasoning to be logical and valid, having regard to the provisions of Section 153C of the Act. Para 9 of the order of the ITAT reveals that the ITAT had scanned through the Satisfaction Note and the material which was disclosed therein was culled out and it showed that the same belongs to Assessment Year 2004-05 thereafter. After taking note of the material in para 9 of the order, the position that emerges therefrom is discussed in para 10. It was specifically recorded that the counsel for the Department could not point out to the contrary. It is for this reason the High Court has also given its imprimatur to the aforesaid approach of the Tribunal. That apart, learned senior counsel appearing for the respondent, argued that notice in respect of Assessment Years 2000-01 and 2001-02 was even time barred. 19) We, thus, find that the ITAT rightly permitted this additional ground to be raised and correctly dealt with the same ground on merits as well. Order of the High Court affirming this view of the Tribunal is, therefore, without any blemish. Before us, it was argued by the respondent that notice in respect of the Assessment Years 2000-01 and 2001-02 was time barred. However, in view of our aforementioned findings, it is not necessary to enter into this controversy.

The sequitur of the judgment which can be culled out is that, seized incriminating material has to pertain to the assessment year in question and have co-relation, document- wise, with the assessment year. This requirement u/s 153C is essential and becomes a jurisdictional fact. It is an essential condition precedent that any money, bullion or jewellery or other valuable articles or thing or books of accounts or documents seized or requisitioned should belong to a person other than the person referred to in S. 153A. This judgment of the Hon’ble Supreme Court clearly clinches the issue in favour of the assessee in this case.

9. Recently, Hon’ble Delhi High Court in case of PCIT Vs. Allied Perfumes P Ltd. (2021) 431 ITR 237 (Delhi) held as under:- “13. Upon reading of the aforesaid extracted portion of the impugned order, it is clearly discernable that the ITAT has given a finding of fact that the assessments make no reference to the seized material or any other material for the years under consideration, that was found during the course of search, in the case of the assessee. Mr. Maratha is also unable to point out any incriminating material related to the assessee which could justify the action of the Revenue. Merely because a satisfaction note has been recorded, cannot lead us to reach to this conclusion, especially when the Revenue has not laid any foundation to support their contention. In the factual background as explained above, the assumption of jurisdiction under section 153C cannot be sustained in view of the decision of this Court in the case of Kabul Chawla (supra)”

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 15th September, 2021