NEEL BUILDERS PVT LTD,NEW DELHI vs. ITO WARD - 18(1), NEW DELHI

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-37, New Delhi dated 28.06.2019 for AY 2008-09, challenging the reopening of the assessment u/s 147/148 of the Income Tax Act, 1961 and addition of Rs. 25 lakhs and Rs. 45,000/- u/s 68 of the Act.

2. I have heard Ld. Representatives of both the parties and perused the material on record.

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3. Briefly the facts of the case are that assessee company filed its return of income on 08.07.2008 for assessment year under appeal declaring income at Rs. 5,340/- which was processed u/s 143(1) of the Act. During the year, company was engaged in business of building and construction. The AO has received information from Director of Income Tax (Investigation-II) dated 12.03.2013 mentioning therein that a search operation was conducted in the case of Shri S.K. Jain group of cases in which the assessee has also found to have received accommodation entry from M/s Nisha Holding Limited Rs. 9 lakhs, M/s Brite Indu Resources Ltd. Rs. 9 lakhs and M/s Finage Leasing & Finance India Ltd. Rs. 7 lakhs, totaling to Rs. 25 lakhs. The AO initiated the reassessment proceedings and after considering the explanation of the assessee made addition of Rs. 25 lakhs u/s 68 of the Act and further made addition of Rs. 45,000/- on account of unexplained investment. The Ld. CIT(A) dismissed the appeal of assessee.

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Annexure – “A”

Reasons for the belief that income has escaped assessment in the case of M/s Neel Builders Pvt. Ltd. AY 2008-09 (PAN AABCN9572C) A search and seizure action u/s 132/133A of the Income Tax Act, 1961 was conducted at the residential and business premises of Shri Surender Kumar Jain group of cases (Entry operator). During the course of post search investigation and preparation of appraisal report it has been evidently established that Shri Surender Kumar Jain is known entry providers and is in the business of providing accommodation entries to various beneficiary companies/entities/persons through cheques through a number of paper of dummy companies in lieu of cash. These dummy companies are totally managed and controlled by Shri Surender Kumar Jain. During the course of search action various incriminating documents were found and seized. These documents includes date wise and month wise had written cheque books and cash books maintained by Shri Surender Kumar Jain over a long period of time. In these cheque books and cash books details of cheque provided to the beneficiary companies/entities/persons companies/entities/person were recorded date wise. From the examination of the documents seized from the residence of Shri Surender Kumar Jain, it clearly appears that the assessee company had obtained accommodation entries from various paper entities to Shri Surender Kumar Jain in lieu of cash during the FY 2007-08 relevant to the AY 2008-09 for the total amount mentioned against their names. These bogus share capital and premium has clearly escaped taxation in these assessment years therefore, these amounts are requires to be taxed in the hands of these companies by initiating action under section 148 of the Income Tax Act, 1961.

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As per the information received from the Investigation Wing of the department, vide letter no. DIT(Inv.)- II/U/s148/2012-13/194 dated 12/03/2013 during FY 2007-08 M/s Neel Builders Pvt. Ltd. has received total accommodation entries of Rs. 25,00,000/- from the entities managed and controlled by Shri Surender Kumar Jain for providing accommodation entries to the beneficiaries. The details of entry are as under: S.No. Entry Date Particular Name Cheque Cheque date Amount of entity of the No. through Bank whom entry taken 1. 13/07/2007 Nisha Kotak 000147 14/07/2007 Rs. Holding 9,00,000/- Ltd. 2. 13/07/2007 Brite Indu Kotak 000271 14/07/2007 Rs. Resources 9,00,000/- Ltd. 3. 13/07/2007 Finage Kotak 000002 14/07/2007 Rs. Lease & 7,00,000/- Finance India Ltd. Total Rs. 25,00,000/-

I have perused the information received from the Investigation Wing, New Delhi. The Investigation Wing of the Department has sent comprehensive details comprising inter alia the beneficiary’s name, value of entry taken etc.

In the aforesaid case return of income was filed on 08/07/2008 declaring income of Rs. 5,340/-. Further, it is noticed that the assessee company M/s Neel Builders Pvt. Ltd. has received accommodation entries to the tune of Rs. 25,00,000/- during the FY 2007-08 relevant to AY 2008-09 from the entry operators as mention in the chart above.

After perusal and careful consideration about the information provided by the Investigation Wing of the department, I have reason to believe that Income of the assessee company to the extent of Rs. 25,00,000/- has escaped assessment for the AY 2008-09, therefore, proceedings u/s 147 i.e. clause (b) of explanation 2 of provisions of section 147 of the IT Act, 1961 is proposed to be initiated for the AY 2008-09. As per the record, no scrutiny u/s 143(3) has been done in the case for AY 2008-09.

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Kind approval for issuing notice u/s 147 of the I.T. Act, 1961 is solicited.” Sd/- (Virendra Singh) Income-tax Officer Ward 18(1), New Delhi. 5. He has submitted that the same AO Sh. Virender Singh, ITO, Ward-18(1), New Delhi recorded the similar reasons for reopening of the assessment in the case of M/s Neelkanth Plywood Pvt. Ltd. for same AY 2008-09 in respect of M/s Finage Lease & Finance India Ltd. for receipt of Rs. 5,50,000/- and identical reasons have been recorded for reopening of the assessment and in that case ITAT ‘SMC’ Bench in vide order dated 21.08.2019 considering the issue in detail quash the reopening of the assessment. Copy of the order is reproduced as under:

“IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Neelkanth Plywood Pvt. Ltd. C/o Income Tax Officer Anil Jain DD & Co. Vs Ward – 18 (1) Chartered Accountants, 611, Surya New Delhi Kiran Building, 19 K. G. Marg, New Delhi-110001 PAN No.AAACN0805B (APPELLANT) (RESPONDENT)

6 ITA.No.6336/Del./2019 Appellant by Sh.Anil Kumar Jain, CA Respondent by Shri S. L. Anuragi, Sr. DR Date of hearing: 02/07/2019 Date of Pronouncement: /08/2019

ORDER

PER R.K. PANDA, AM:

7 ITA.No.6336/Del./2019 (6) to M/s. Finage Lease & Finance P. Ltd. asking for documents regarding its transaction with the assessee. It was replied by the said company that it has given an amount of Rs.5,50,000/- through cheque No. 000111 dated 24.12.2007 drawn on Kotak Mahindra Bank. The Assessing Officer asked the assessee to produce the Director of above said company. He also asked the assessee to substantiate the identity and creditworthiness of the Investor Company and genuineness of the transaction. However, the assessee failed to produce the director of the investor company. Rejecting the various explanation given by the assessee and relying on various decisions the Assessing Officer made addition of Rs.5,50,000/- to the total income of the assessee u/s. 68 of the IT Act. On the ground that the assessee could not substantiate the ingredients of the said section.

3. Before CIT(A) the assessee apart from challenging the addition on merit challenged the validity of reassessment proceedings. However, the Ld. CIT(A) was not satisfied with the arguments advanced by the assessee and upheld the validity of reassessment proceedings and also sustained the addition made by the Assessing Officer u/s. 68 of the IT Act.

4. Aggrieved with such order of the CIT(A), the assessee is in appeal before the Tribunal by raising the following grounds :-

1. That on the facts and circumstances of the case and the provision of law the Ld CIT(A) has failed to appreciate that the initiation of proceedings u/s 147/148 is illegal and bad in law and consequently the assessment framed being illegal requires to be quashed.

2. That on the facts and circumstances of the case and the provisions of the law, the Ld. CIT(A) has erred in sustaining the addition of Rs5,50,000/-on account of Share Application money as cash credit u/s 68.

3. That on the facts and circumstances of the case and the provisions of the law, the Ld. AO has erred in initiation of penalty proceedings u/s 271(l](c) of the Act.

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4. That the appellant craves leave to reserve to itself the right to add, alter amend, vary, modify and/or withdraw and grounds of appeal

at or before the time of hearing.

5. The Ld. Counsel for the assessee at the outset submitted that the reopening of the assessment by the Assessing Officer is illegal and void ab initio. Referring to the reasons recorded by the Assessing Officer, copy of which is placed at pages 20 and 21 of the paper book he submitted that the reasons have been recorded in a mechanical manner and without independent application of mind by the Assessing Officer. He submitted that the Assessing Officer has simply mentioned that as per the information received from the Investigation Wing of the department vide letter dated 12.03.2013 that the assessee during the financial year 2007-08 has received total entries of Rs.5,50,000/- from the entities managed and controlled by the Sh. Surender Kumar Jain for providing accommodation entries to the beneficiaries. He submitted that in the reasons recorded there is no reference of any tangible material or statement alleging the involvement of the assessee. The nature of the entry whether it is loan or share capital or purchase has not been clearly spelt out in the reasons itself. Thus it is clear that the Assessing Officer has not applied his mind and reasons have been recorded on the basis of borrowed satisfaction. There is no live link or nexus between the information so received and formation of belief by the Assessing Officer for escapement of income. For the above proposition he relied on the following decisions :-

1. Sabh Infrastructure Ltd. Vs. ACIT of Hon’ble Delhi High Court

2. Meenakshi Overseas Vs. PCIT

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No.545/2015 6. So far as the merit of the case is concerned he submitted that to prove the identity and credit worthiness of the investor company and genuineness of the transaction the assessee company had filed the copy of confirmation, copy of share application form, bank statements, balancesheet, income tax return, auditor report, board resolutions, directors report and return of allotment of shares before the Assessing Officer. Further the company M/s. Finage Lease & Finance P. Ltd is having net worth of Rs.14.57 crores. He submitted that the investor company has complied with the notice issued u/s. 133 (6) by the Assessing Officer.

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11 ITA.No.6336/Del./2019 in a number of cases has held that the reopening on the basis of report of investigation wing without independent application of mind by the Assessing Officer is not valid. Accordingly the reassessment proceedings which were based on the report of the investigation wing and without independent application of mind by the Assessing Officer have been held to be illegal. Since the Assessing Officer in the instant case has reopened the assessment on the basis of report of the investigation wing and there appears to be no independent application of mind by the Assessing officer for reopening of the case, therefore, the reassessment proceeding initiated by the Assessing Officer are not proper. I, therefore, hold that the reassessment proceeding initiated by the Assessing Officer is illegal and accordingly the subsequent proceedings also become illegal and void. Since the assessee succeeds on this legal ground, therefore, the ground challenging the addition of Rs.5,50,000/- u/s. 68 of the IT Act on merit becomes academic in nature and, therefore, the same is not being adjudicated. The grounds raised by the assessee are accordingly allowed.

Order pronounced in the open court on 21.08.2019.”