ASHOK KUMAR AGARWAL & SONS (HUF),MUMBAI vs. DY CIT -CC-7(3), MUMBAI

On merits, though the assessee has raised several grounds before us, we find that the effective issue to be issued in this appeal is as to whether the ld. CIT(A) was justified in confirming the action of the ld.AO in denying the exemption claimed u/s 10(38) of the Act in respect of long term capital gain derived from sale of shares of Luminaire Technologies Ltd, in the facts and circumstances of the case. 4.1. We have heard the rival submissions and perused the materials available on record. The assessee is an individual deriving income from salary, income from house property, income from capital gains and income from other sources. The assessee has been investing in shares regularly. She had filed her return of income for the Asst Year 2013-14 on 11/12/2013 declaring total income of Rs 9,60,280/-. In the said return, the assessee claimed exemption u/s 10(38) of the Act in respect of long term capital gain derived from sale of shares of Luminaire Technologies Ltd. The said return was duly processed u/s 143(1) of the Act. This was later sought to be reopened u/s 147 of the Act on the ground that the claim of exemption u/s 10(38) of the Act claimed by the assessee was on account of penny stock shares dealt by assessee which was held to be bogus as per the investigation report of Kolkata Income Tax Department. The validity of reopening of assessment had already been upheld vide observations made hereinabove. The claim of exemption u/s 10(38) of the Act on sale of shares of Luminaire Technologies Ltd was sought to be examined by the ld. AO in the course of re-assessment proceedings. The assessee submitted that he purchased 50000 shares of Luminaire Technologies Ltd on 16/06/2009 @ Rs 4.35 per share for Rs 2,17,720/- and another 50000 shares on 14/07/2009 @ Rs 3.76 per share for Rs 1,88,014/-. Both these purchases were made by the assessee in the secondary market through a registered stock broker on the recognized stock exchange by suffering Securities Transaction Tax (STT). It is not in dispute that the purchase of these shares were met out of accounted sources of the assessee and shares were duly dematted in the demat account maintained by the assessee. The said shares were held by the assessee for more than 3 years by the assessee and sold in 3 tranches as under:- on 01/08/2012 -15000 shares for Rs 39.52 per share on 21/08/2012 – 70000 shares for Rs 39.12 per share on 23/08/2012 – 15000 shares for Rs 39.72 per share The total sale proceeds received by the assessee was Rs 39,27,129/- in Asst Year 2013-14 thereby resulting in long term capital gain of Rs 35,21,394/-. 4.2. The assessee furnished the following documents in support of his contentions before the lower authorities :- a) Copy of contract notes reflecting the transactions of both purchase and sale of shares. b) Copy of Bank Statements reflecting the payments made for purchase and sale proceeds received on sale of shares. c) Copy of Broker’s ledger reflecting the transactions made by the assessee. d) Copy of Demat Statement reflecting the number of shares held by the assessee. e) Copy of reports received from BSE / NSE reflecting the prices at which transactions were made. f) Copy of stock transfer application from Trusted Shares & Investments Ltd (Assessee’s Broker) to Vogue Commercial Co. Ltd 4.3. The ld. AO had relied on the findings of the investigation wing of Kolkata which are outlined in para 6 of his assessment order. The main grievance of the ld. AO is that rise in share price of Luminaire Technologies Ltd is devoid of commercial principle or market factors ; that transactions are based on mutual connivance on part of assessee and operators ; that assessee resorted to preconceived scheme to procure bogus long term capital gains and hence the transactions are not bonafide ; that SEBI also passed an order holding that share prices were determined artificially by manipulations in respect of some other scrips (not Luminaire Technologies Ltd) ; that these are close circuit transactions and are pre-structured; that net worth of Luminaire Technologies Ltd is negligible and that its share prices were artificially rigged ; that investigations prove that cash is routed through various accounts to provide these bogus long term capital gain entries. The ld. AO by making these observations proceeded to treat the sale proceeds of the shares as undisclosed income of the assessee without mentioning under what provisions of the Act, the same is being treated as undisclosed income and correspondingly denied the claim of exemption u/s 10(38) of the Act. 4.4. We find that each and every averment of the ld. AO were duly met by the assessee before the ld. CIT(A) in his written submissions filed before the ld. CIT(A). The ld. CIT(A) ignoring the contentions of the assessee, upheld the action of the ld. AO. 4.5. At the outset, we find that the documentary evidences submitted by the assessee were found to be genuine and no adverse inferences were drawn by the revenue on the same. Both purchase and sale transactions were carried out by the assessee in the secondary market through a registered share broker at the prevailing market prices. Payments were made and received by the assessee by account payee cheques to and from the stock exchange through the registered broker. Amounts paid for purchase of shares and amounts received on sale of shares were duly subjected to levy of Securities Transaction Tax (STT) at the applicable rates. 4.6. We find that no enquiries were carried out by the revenue either on the broker or with the stock exchange with regard to transactions carried out by the assessee. The revenue had merely relied on the Kolkata investigation report without linking the assessee with the various allegations leveled in the said investigation report. 4.7. We find that the revenue had not proved with any cogent evidence on record that assessee was involved in converting his unaccounted income into exempt long term capital gains by conniving with the so called entry operators, promoters of Luminaire Technologies Ltd and brokers who were involved in artificial price rigging of shares. No evidence is brought on record to prove that assessee was directly involved in price manipulation of the shares dealt by him in connivance with the brokers and entry operators. 4.8. It is not in dispute that the assessee had made purchase of shares in the secondary market through a registered stock broker in Asst Year 2010-11 and had held the said shares for more than 3 years. Admittedly, these shares were duly dematted in dematerialized form soon after the purchase. In our considered opinion, the transactions could not be treated as sham when the assessee had discharged his onus of proving the fact that shares purchased by him were dematerialized in the Demat account and held by the assessee till the same were sold from the Demat account of the assessee. The transaction of holding the shares are reflected in Demat account and sale of shares are through Demat account. More so , when there is no dispute regarding the purchase price and sale price of shares. Our view is further fortified by the decision of Hon’ble Jurisdictional High Court in the case of CIT vs Jamnadevi Agarwal reported in 328 ITR 656 (Bom). 4.9. The ld. AR before us made a statement from the Bar that Securities and Exchange Board of India (SEBI) had not passed any independent order in the matter of Luminaire Technologies Ltd by initiating proceedings under the SEBI Regulations either on the promoters of the said company, or on the manipulators or on the assessee or on the broker through whom assessee had transacted. The broker had admittedly not been suspended from trading in capital markets by SEBI. This statement made from the Bar by the ld. AR was not controverted by the ld. DR before us. Hence it could be safely concluded that the assessee herein is merely a gullible investor, who had resorted to make investment in the shares of Luminaire Technologies Ltd in the secondary market based on market information and had sold the shares in the secondary market at prevailing market prices. It is not the case of the revenue that assessee herein had directly sold the shares in the secondary market with clear knowledge of the name of the person to whom the said shares were sold. In secondary market transactions, the buyer and seller are not supposed to know each other unless it is a case of ‘block deals’. Same is the case of the assessee herein. Admittedly, the assessee’s case does not fall under the category of ‘block deals’. 4.10. Hence the entire addition has been made merely by placing reliance on the Kolkata Investigation Wing report which are more general in nature and does not implicate the assessee herein in any manner whatsoever. We are unable to persuade ourselves to accept to the contentions of the ld. DR that Kolkata Investigation Wing had conducted a detailed enquiry with regard to the scrip dealt by the assessee herein and hence whomsoever had dealt in this scrip, would only result in bogus claim of long term capital gain exemption or bogus claim of short term capital loss. Merely because a particular scrip is identified as a penny stock by the income tax department, it does not mean all the transactions carried out by all the persons in the world in that scrip would be bogus. So many investors enter the capital market just to make it a chance by investing their surplus monies. They also end up with making investment in certain scrips (read penny stocks) based on market information and try to exit at an appropriate time, the moment they make their profits. In this process, they also burn their fingers by incurring huge losses without knowing the fact that the particular scrip invested is operated by certain interested parties with an ulterior motive and once their motives are achieved, the price falls like pack of cards and eventually make the gullible investors incur huge losses. In this background, the only logical recourse would be to place reliance on the orders passed by SEBI pointing out the malpractices by certain parties and taking action against them. In the instant case, no such restraint order had been passed by SEBI as stated supra. Since assessee or his broker is not one of the parties who had been proceeded against by SEBI, the transaction carried out by the assessee cannot be termed as bogus. In this factual matrix of the case, the only logical recourse to conclude is that the assessee in the instant case had behaved like a normal investor wherein he had entered the market when the rates were below par based on market information and held those shares for more than 3 years. Later when the prices started rising, she decided to exit after making substantial profits. We hold that the assessee is only a gullible investor in the entire transactions in the capital market by duly making huge profits due to price manipulations carried out by certain outside parties. As stated earlier, the assessee had no link in any manner whatsoever with so called price manipulators, entry operators etc. No evidence also has been brought on record by the revenue in the instant case to prove such involvement of the assessee. Moreover, from the perusal of the Demat statement of the assessee kept in the paper book , we find that the assessee is a regular investor in stock market and had been holding the shares of various companies for long term capital appreciation and earning dividend thereon, wherever declared. 4.11. We hold that the entire addition has been made based on mere surmise, suspicion and conjecture and by making baseless allegations against the assessee herein. Now another issue that arises is as to whether the ld. AO merely on the basis of Kolkata investigation wing report could come to a conclusion that the transactions carried out by the assessee as bogus. In our considered opinion, the ld. AO is expected to conduct independent verification of the matter before reaching to the conclusion that the transactions of the assessee are bogus. More importantly, it is bounden duty of the ld. AO to prove that the evidences furnished by the assessee to support the purchase and sale of shares as bogus. This view of ours is further fortified by the decision of Hon’ble Delhi High Court in the case of PCIT vs Laxman Industrial Resources Ltd in dated 14/03/2017. It is well settled that the suspicion however strong could not partake the character of legal evidence. Hence the greater onus is casted on the revenue to corroborate the impugned addition by controverting the documentary evidences furnished by the assessee and by bringing on record cogent material to sustain the addition. No evidence has been brought on record to establish any link between the assessee herein and the directors of Luminaire Technologies Ltd or any other person alleged to be operators being involved in any price rigging and also the exit provider. This onus is admittedly not discharged by the revenue in the instant case. 4.12. We find that the Co-ordinate Bench of this Tribunal in the case of Mukesh Ratilal Marolia vs Additional CIT reported in 6 SOT 247 (Mum ITAT) dated 15/12/2005 had held that personal knowledge and excitement on events should not lead the ld. AO to a state of affairs where salient evidences are overlooked. When every transaction has been accounted, documented and supported, it would be very difficult to brush aside the contentions of the assessee that he had purchased shares and had sold shares and ultimately purchased a flat utilizing the sale proceeds of those shares and therefore, the co-ordinate bench chose to delete the impugned additions. We find that this tribunal decision was approved by the Hon’ble Jurisdictional High Court in ITA No. 456 of 2007 dated 07/09/2011. It is pertinent to note that the Special Leave Petition preferred by the Revenue against this decision before the Hon’ble Supreme Court has been dismissed vide SLP No. 20146 of 2012 dated 27/01/2014.

4.13. Further we find that the Hon’ble Jurisdictional High Court in the case of CIT vs Shyam S Pawar reported in 54 taxmann.com 108 (Bom), it was held that where Demat account and contract note showed details of share transaction and the ld.AO had not proved the said transaction as bogus, the long term capital gain earned on said transaction could not be treated as unaccounted income u/s 68 of the Act. The relevant operative portion of the said judgement is reproduced below:- 5. We have perused the concurrent findings and on which heavy reliance is placed by Mr.Sureshkumar. While it is true that the Commissioner extensively referred to the correspondence and the contents of the report of the Investigation carried out in paras 20, 20.1, 20.2 and 21 of his order, what was important and vital for the purpose of the present case was whether the transactions in shares were genuine or sham and bogus. If the purchase and sale of shares are reflected in the Assessee's DMAT account, yet they are termed as arranged transactions and projected to be real, then, such conclusion which has been reached by the Commissioner and the Assessing Officer required a deeper scrutiny. It was also revealed during the course of inquiry by the Assessing Officer that the Calcutta Stock Exchange records showed that the shares were purchased for code numbers S003 and R121 of Sagar Trade Pvt Ltd. and Rockey Marketing Pvt. Ltd. respectively. Out of these two, only Rockey Marketing Pvt.Ltd. is listed in the appraisal report and it is stated to be involved in the modus-operandi. It is on this material that he holds that the transactions in sale and purchase of shares are doubtful and not genuine. In relation to Assessee's role in all this, all that the Commissioner observed is that the Assessee transacted through brokers at Calcutta, which itself raises doubt about the genuineness of the transactions and the financial result and performance of the Company was not such as would justify the increase in the share prices. Therefore, he reached the conclusion that certain operators and brokers devised the scheme to convert the unaccounted money of the Assessee to the accounted income and the present Assessee utilized the scheme.

As a result of the above discussion, we do not find any substance in the contention of Mr.Sureshkumar that the Tribunal misdirected itself and in law. We hold that the Appeals do not raise any substantial question of law. They are accordingly dismissed. There would no order as to costs.

Even the additional question cannot be said to be substantial question of law, because it arises in the context of same transactions, dealings, same investigation and same charge or allegation of accommodation of unaccounted money being converted into accounted or regular as such. The relevant details pertaining to the shares were already on record. This question is also a fall out of the issue or question dealt with by the Tribunal and pertaining to the addition of Rs.25,93,150/-. Barring the figure of loss that is stated to have been taken, no distinguishable feature can be or could be placed on record. For the same reasons, even this additional question cannot be termed as substantial question of law. 4.14. Considering the totality of the facts and circumstances of the instant case and respectfully following the judicial precedents relied upon hereinabove, we are not inclined to accept to the stand of the ld. CIT(A) in sustaining the impugned additions on account of denial of exemption for long term capital gains u/s 10(38) of the Act. Accordingly, the grounds 2 and 3 raised by the assessee are allowed.

As stated at the beginning of this order, the decision rendered by us in the case of Smt Shashi Agarwal herein would apply with equal force for Ashok Kumar Agarwal & Sons (HUF) in also, in view of identical facts, except with variance in figures and dates.

In the result , both the appeals of the assessee are partly allowed.