VINOD K FARIA,MUMBAI vs. DCIT (OSD) -II CEN RG 7, MUMBAI

Unaccounted investment in Shares 6.1 The seized documents reflected details of shares held by the assessee in M/s Orbit Securities Private Ltd. for Rs.21.03 Lacs as on 22/01/2004. The same was added u/s 69 as unexplained investment. The addition, upon confirmation by Ld.CIT(A), is in further challenge before us. 6.2 The details of seized document containing details of investment in shares as on 22/01/2004 with M/s Orbit Securities Private Ltd. has been placed on page no.39 of the paper-book. Upon perusal of the same, it could be gathered that the assessee held various scrips for aggregate amount of Rs.21.03 Lacs. Upon perusal of original return of income, computation of income and & financial statements (as placed on page nos.14 to 33 of the paper-book), we find that the assessee has declared Short-Term Capital gain on sale of shares for Rs.3.88 Lacs in the return of income. Upon perusal of computations, we find that all these shares were sold by the assessee during this year and the resultant gain / loss were taken into account while computing short-term capital gains and the same has already been offered to tax. This being so, the investments as mentioned on the seized document could not be termed as unexplained investment. The gains / loss on shares very much formed part of the computation of income and therefore, this addition is not sustainable. By deleting this addition, we allow this ground of appeal.

5 Shri Vinod K. Faria Assessment Years: 2003-04 to 2006-07 7. Estimation of business income 7.1 In the absence of any information forthcoming from the assessee, the business income was estimated at Rs.1.50 Lacs which was confirmed by Ld. CIT(A). Aggrieved, the assessee is in further appeal before us. 7.2 We find that the assessee had filed the original return of income on 01/11/2004 declaring business income of Rs.1,29,487/- and the search took place on assessee group on 30/05/2008. The statutory time limit for issuance of notice under Sec. 143(2) and already expired and thus, on the date of search, no proceedings were pending against the assessee for this year. In other words, this year was a non-abated year. Therefore, no addition could be made in respect of assessment that had become final, in event where no incriminating material was found during the course of search action as per the decision of Hon’ble Bombay High Court rendered in CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645] wherein it was held as under: - 31. We, therefore, hold that the Special Bench's understanding of the legal provision is not perverse nor does it suffer from any error of law apparent on the face of the record. The Special Bench in that regard held as under:- “48. The provision under section 153A is applicable where a search or requisition is initiated after 31.5.2003. In such a case the AO is obliged to issue notice u/s 153A in respect of 6 preceding years, preceding the year in which search etc. has been initiated. Thereafter he has to assess or reassess the total income of these six years. It is obligatory on the part of the AO to assess or reassess total income of the six years as provided in section 153A(1)(b) and reiterated in the 1st proviso to this section. The second proviso states that the assessment or reassessment pending on the date of initiation of the search or requisition shall abate. We find that there is no divergence of views in so far as the provision contained in section 153A till the 1st proviso. The divergence starts from the second proviso which states that pending assessment or reassessment on the date of initiation of search shall abate. This means that an assessment or reassessment pending on the date of initiation of search shall cease to exist and no further action shall be taken thereon. The assessment shall now be made u/s 153A. The case of Ld. Counsel for the assessee is that necessary corollary to this provision is that completed assessment shall not abate. These assessments become final 6 Shri Vinod K. Faria Assessment Years: 2003-04 to 2006-07 except in so far and to the extent as undisclosed income is found in the course of search. On the other hand, it has been argued by the Ld. Standing Counsel that abatement of pending assessment is only for the purpose of avoiding two assessments for the same year, one being regular assessment and the other being assessment u/s 153A. In other words these two assessments coalesce into one assessment. The second proviso does not contain any word or words to the effect that no reassessment shall be made in respect of a completed assessment. The language is clear in this behalf and therefore literal interpretation should be followed. Such interpretation does not produce manifestly absurd or unjust results as section 153A (i)(b) and the first proviso clearly provide for assessment or reassessment of all six years. It may cause hardship to some assesses where one or more of such assessments has or have been completed before the date of initiation of search. This is hardly of any relevance in view of clear and unambiguous words used by the legislature. This interpretation does not cause any absurd etc. results. There is no casus omissus and supplying any would be against the legislative intent and against the very rule in this behalf that it should be supplied for the purpose of achieving legislative intent. The submissions of the Ld. Counsels are manifold, the foremost being that the provision u/s 153A should be read in conjunction with the provision contained in section 132(1), the reason being that the latter deals with search and seizure and the former deals with assessment in case of search etc, thus, the two are inextricably linked with each other.

Before proceeding further, we may now examine the provision contained in subsection (2) of section 153, which has been dealt with by Ld. Counsel. It provides that if any assessment made under subsection (1) is annulled in appeal etc., then the abated assessment revives. However, if such annulment is further nullified, the assessment again abates. The case of the Ld. Counsel is that this provision further shows that completed assessments stand on a different footing from the pending assessments because appeals etc. proceedings continue to remain in force in case of completed assessments and their fate depends upon subsequent orders in appeal. On consideration of the provision and the submissions, we find that this provision also makes it clear that the abatement of pending proceedings is not of such permanent nature that they cease to exist for all times to come. The interpretation of the Ld. Counsel, though not specifically stated, would be that on annulment of the assessment made u/s 153(1), the AO gets the jurisdiction to assess the total income which was vested in him earlier independent of the search and which came to an end due to initiation of the search.

The provision contained in section 132 (1) empowers the officer to issue a warrant of search of the premises of a person where any one or more of conditions mentioned therein is or are satisfied, i.e. - a) summons or notice has been issued to produce books of account or other documents but such books of account or documents have not been produced, b) summons or notice has been or might be issued, he will not produce the books of account or other documents mentioned therein, or c) he is in possession of any money or bullion etc. which represents wholly or partly the income or property which has not been and which would not be disclosed for the purpose of assessment, called as undisclosed income or property. We find that the provision in section 132 (1) does not use the word "incriminating document".

Having held so, an assessment or reassessment u/s 153A arises only when a search has been initiated and conducted. Therefore, such an assessment has a vital link with the initiation and conduct of the search. We have mentioned that a search can be authorised on satisfaction of one of the three conditions enumerated earlier. Therefore, while interpreting the provision contained in section 153A, all these conditions will have to be taken into account. With this, we proceed to literally interpret to provision in 153A as it exists and read it alongside the provision contained in section 132(1).

The provision comes into operation if a search or requisition is initiated after 31.5.2003. On satisfaction of this condition, the AO is under obligation to issue notice to the person requiring him to furnish the return of income of six years immediately preceding the year of search. The word used is "shall" and, thus, there is no option but to issue such a notice. Thereafter he has to assess or reassess total income of these six years. In this respect also, the word used is "shall" and, therefore, the AO has no option but to assess or reassess the total income of these six years. The pending proceedings shall abate. This means that out of six years, if any assessment or reassessment is pending on the date of initiation of the search, it shall abate. In other words pending proceedings will not be proceeded with thereafter. The assessment has now to be made u/s 153A (1)(b) and the first proviso. It also means that only one assessment will be made under the aforesaid provisions as the two proceedings i.e. assessment or reassessment proceedings and proceedings under this provision merge into one. If assessment made under subsection (1) is annulled in appeal or other legal proceedings, then the abated assessment or reassessment shall revive. This means that the assessment or reassessment, which had abated, shall be made, for which extension of time has been provided under section 153B.

The question now is - what is the scope of assessment or reassessment of total income u/s 153A (1) (b) and the first proviso? We are of the view that for answering this question, guidance will have to be sought from section 132(1). If any books of account or other documents relevant to the assessment had not been produced in the course of original assessment and found in the course of search in our humble opinion such books of account or other documents have to be taken into account while making assessment or reassessment of total income under the aforesaid provision. Similar position will obtain in a case where undisclosed income or undisclosed property has been found as a consequence of search. In other words, harmonious interpretation will produce the following results: - a) In so far as pending assessments are concerned, the jurisdiction to make original assessment and assessment u/s 153A merge into one and only one assessment for each assessment year shall be made separately on the basis of the findings of the search and any other material existing or brought on the record of the AO, (b) in respect of non-abated assessments, the assessment will be made on the basis of books of account or other documents not produced in the course 8 Shri Vinod K. Faria Assessment Years: 2003-04 to 2006-07 of original assessment but found in the course of search, and undisclosed income or undisclosed property discovered in the course of search.”

Assessment Year 2005-06 9.1 In this year, the assessee is aggrieved by addition of unsecured loan for Rs.18,21,953/- & another addition of estimation of business income at Rs.1,75,000/-. In response to notice u/s 153A, the assessee had filed return, though belatedly, at Rs.1.29 Lacs which was held to be invalid. Finally, the assessment was framed on similar lines. The Ld. CIT(A) confirmed the action of Ld. AO, against which the assessee is in further appeal before us. 9.2 We find that this year is also a case of non-abated assessment year since the original return of income was filed on 31/10/2005. The statutory time limit to issue notice u/s 143(2) had already expired and no proceedings were pending against the assessee on the date of search. Therefore, the additions which could be made was to be only with reference to incriminating material as found during the course of search action. We find that no such specific reference has been made by Ld. AO in the assessment order while making the addition. The Ld. AO, at para-10, has simply alleged that the assessee has accepted 10 Shri Vinod K. Faria Assessment Years: 2003-04 to 2006-07 accommodation entries for bogus loans and therefore, the loans could not be accepted as genuine. However, there is no specific reference to any seized material to show that the loans taken by the assessee from the lenders was its own unaccounted money. The unsecured loans very much formed part of the assessee’s financial statements as placed on record. Therefore, respectfully following the binding judicial precedents of CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645], we delete both the additions. The appeal stands partly allowed.

Assessment Year 2006-07 10.1 In this year, the assessee is aggrieved by addition of unsecured loan for Rs.43,34,700/- & addition of estimation of business income at Rs.2,50,000/-. Another addition of Rs.2 Lacs has been made on account of unaccounted expenditure on foreign trips. In response to notice u/s 153A dated 09/12/2009, the assessee had filed return on 19/11/2010 which was held to be invalid. The original return of income for the year was filed on 28/12/2006. Finally, the assessment was framed on similar lines as in earlier assessment years. The addition of unsecured loans was made since it was alleged by revenue that the assessee introduced bogus capital contribution in the companies controlled by him. Further, the assessee did not furnish the requisite details during assessment proceedings. The addition of Rs.2 Lacs stem from the fact that certain documents were found during the course of search action which established assessee’s visits to UAE two times during the year. The assessee could not explain the source of expenditure incurred on foreign visits and accordingly, estimated addition of Rs.2 Lacs made in the hands of the assessee.

Penalty appeals to 1477/Mum/2016 for AYs 2004- 05 to 2006-07 The assessee has saddled with penalty u/s 271(1)(c) for Rs.8.12 Lacs for AY 2004-05 against quantum addition of Rs.25.47 Lacs. The amount 13 Shri Vinod K. Faria Assessment Years: 2003-04 to 2006-07 of penalty for AY 2005-06 is Rs.6.43 Lacs against quantum addition of Rs.19.96 Lacs. The amount of penalty for AY 2006-07 is Rs.15.54 Lacs against quantum addition of Rs.47.84 Lacs. Since we have deleted all the additions or restore the issue back to the file of Ld. CIT(A) except to the extent of sustaining addition of Rs.2 Lacs representing unaccounted expenditure during foreign trips, the consequential penalty would not survive. The addition of Rs.2 Lacs as confirmed by us is only an estimated addition and therefore, no penalty is justified against the same. Hence, by deleting penalty for all the years, we allow all these appeals. Conclusion 12. ITA Nos. 3798 to 3800/Mum/2013 stand partly allowed whereas ITA Nos.1475 to 1477/Mum/2016 stands allowed in terms of our above order. Order pronounced on 1st September 2021 Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपाध्यक्ष / Vice President लेखा दस्य / Accountant Member मुिंबई Mumbai; सदनािंक Dated : 01.09.2021 Sr.PS, Dhananjay आदेशकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT– concerned सवभागीयप्रसतसनसध, आयकरअपीलीयअसधकरण, मुिंबई/ DR, ITAT, Mumbai 5. 6. गार्डफाईल / Guard File