SHRI SHANTIBHAI P. PATEL (HUF),,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(3)(8),, AHMEDABAD

Issues in all four appeals are inter-connected. All assessees are partners of a common firm giving rise to the dispute in hand. Therefore, all the appeals were are being heard together and are being disposed of by way of this common order.

We first take ITA No.3447/Ahd/2016 as lead case for adjudication of the dispute.

In the captioned appeal, first two grounds seeking quashing of order of the AO under section 143(3) r.w.s.147 in toto, and not providing adequate of opportunity of hearing have not been addressed for adjudication by the ld.counsel for the assessee, hence the same are dismissed.

In Ground no.3 and 4, assessee has agitated additions of Rs.9,75,000/- towards share of the assessee in the undisclosed profit of the partnership firm.

Briefly stated, a search was conducted on 27.4.2011 in the case of Savvy group including partnership firm - Savvy Infrastructure Co. In the course of search and survey proceedings in the case of Savvy group, certain incriminating material were stated to be found and impounded. The said

Aggrieved, the assessee preferred appeal before the CIT(A).

The CIT(A) revisited the facts and also noted various plea raised on behalf of the assessees, but however, did not find merit therein. The CIT(A) refused to pay heed to the contentions of the assessee that share of unaccounted profits of the firm cannot be added as undisclosed income of the assessee. Plea of the assessee that share of undisclosed income of the firm (Rs.9,75,000) was not liable to be taxed in the hands of the assessee in its capacity of a partner, was not found sustainable.

Further aggrieved, the assessee preferred appeal before the Tribunal.

When the matter was called for hearing, the ld.AR for the assessee, Ms.Urvashi Shodhan at the outset submitted that the additions made by the lower authorities are not sustainable on two prominent grounds, viz. (i) the undisclosed income has arisen in the hands of the partnership firm and not partners, and therefore, the undisclosed income can be possibly taxed only in the hands of the partnership firm. It was thus contended that the assessee has been wrongly taxed for the income belonging to other entities, and (ii) the partnership firm has included the impugned undisclosed income in the settlement application moved by the partnership firm under section 245C(1)

The ld.AR extensively referred to the order of the Settlement Commission dated 30.5.2016 passed under section 245D(4) of the Act and pointed out that while computing the additional income disclosed before the Settlement Commission the aforesaid amount has already formed part thereof.

The ld.DR, on the other hand, vociferously opposed the plea raised on behalf of the assessee and supported the order of the CIT(A). The ld.DR submitted that it is not evident that the aforesaid amount forms part of undisclosed income offered by the partnership firm before the Settlement Commission or not and the onus is on the assessee to demonstrate the disclosure purportedly made.

We have carefully considered rivals submissions and perused the orders of the authorities below. The taxability of undisclosed income detected in the course of search in the case of partnership firm where the assessee is a partner is in question. We shall first take a look into the second proposition raised on behalf of the assessee. On behalf of the assessee, it is sought to be contended that the alleged undisclosed income has already been included in the taxable income of the partnership firm in the course of settlement proceedings and thus the same income cannot be taxed again in hands of the partners. We find ourselves in complete agreement, in principle, with the said proposition raised on behalf of the assessee-partner that the undisclosed income once already considered for taxation in the hands of the partnership firm cannot be taxed once again in the hands of the partner. However, in the same vein, we find that question as to whether the undisclosed income in controversy, forms part

We shall now advert to the first proposition raised on behalf of the assessee that the income can be taxed only in the hands of the partnership firm. It is true that income is required to be taxed in the hands of right person only. However, we also bear in mind that the partnership firm is only a creature of agreement and partners are intrinsically connected contractually under the Partnership Act. Partners (assessees herein) hold mutual agency on behalf of the firm and are liable and responsible for the acts of the assessee- firm. A firm is merely a compendious expression for its partners. This apart, the undisclosed income of the partnership firm ultimately goes to the partners by way of share of their undisclosed income. Therefore, a strict adherence of taxability that too of an undisclosed income in the hands of the partnership firm as insisted upon, would not, in our view, change the ground reality. Besides, the inclusion of undisclosed income in the hands of partnership firm in exercise of powers vested under erstwhile provisions 153(3) is also plausible. However, since the matter has already been set aside and remanded

In view of the aforesaid discussion, the issue is set aside and remanded back to the file of the CIT(A) for adjudication of the issue afresh in terms of directions noted above in accordance with law.

Other grounds being consequential do not call for any adjudication.

In the result, ITA No.3447/Ahd/2016 is partly allowed for statistical purpose.

The captioned three appeals also involve identical issues. The facts in these appeals are strikingly similar except variation in the quantum of the undisclosed income. Therefore, in the backdrop of our discussion made in ITA NO.3447/Ahd/2016 (supra), all these three remaining appeals are also set aside to the file of the CIT(A) for fresh adjudication as per our directions given hereinabove.

In the result, all the appeals of the assessees are partly allowed for statistical purpose.