MR. S.P.S. AHLUWALIA,NEW DELHI vs. ACIT, NEW DELHI

This bunch of four appeals relating to the same assessee on similar issues were heard together and are being disposed of by this consolidated order for the sake of convenience.

The assessee in appeal relating to assessment years 1998-99, 1999- 2000 and 2001-02 has raised the preliminary issue vide ground of appeal no. 1, which reads as under:-

“Looking into the facts & circumstances of the case and in law, the Ld. AO has erred in not issuing and serving the notice under section 153(A) on the assessee & hence, the whole assessment is invalid. However, the CIT(A)-XXXI erred in confirming the assessment order on untenable and illegal grounds. Hence the assessment being illegal may be quashed.”

The learned AR for the assessee has pointed out that the preliminary issue goes to the root of jurisdiction invoked by the Assessing Officer and needs to be adjudicated first.

Briefly in the facts of the case, search and seizure operation were conducted at the premises of the assessee under section 132(1) of the Act on 16.12.2003. The proceedings under section 153A of the Act were initiated against the assessee, as per the assessment order, for which notice dated 7.3.2006 was issued to the assessee.

The learned AR for the assessee has produced the aforesaid notice issued to the assessee and pointed out that the said notice was not issued under section 153A of the Act but was issued under section 153A read with section 153C of the Act. The assessee ultimately stressed that the initiation of proceedings against the assessee suffers from infirmity as premises of the assessee were searched and the proceedings have been initiated under section 153C of the Act and not under section 153A of the Act.

The learned DR for the Revenue requested for further time to produce the assessment records in this regard. On the perusal of the order-sheet entries, it was brought to the notice of learned DR for the Revenue that the Bench had requisitioned the learned DR for the Revenue to produce the assessment records as early as on 10.4.2013, thereafter reminder was given on 10.7.2014 and even on 8.5.2017. Hence the request of the learned DR in this regard was not accepted.

The learned DR for the Revenue placed reliance on the orders of the authorities below and pointed out that there was a typographical error in issuing notice under section 153 of the Act.

We have heard the rival contentions and perused the record. The jurisdictional issue which is raised by the assessee by way of ground of appeal no. 1 goes to the root of the jurisdiction invoked by the AO in the present set of appeals. Admittedly, the premises of the assessee were searched on 16.12.2003. Consequent thereto, the requirement of law is that in case the premises of the persons have been searched, then the proceedings to be initiated are by way of issue of notice under section 153A of the Act. The AO in such facts and circumstances has to issue, the aforesaid notice under section 153A of the Act and requisition the assessee to furnish the return of income for the captioned assessment years. In case any document relating to person other than the person searched were found, then the notice is to be issued to such other person under section 153A read with section 153C of the Act.

In the facts of the present case, the AO for Assessment Years 1998- 99, 1999-2000 & 2001-02 had issued notice dated 7.3.2006 under section 153A read with section 153C of the Act. The initiation of the proceedings thus are under section 153C of the Act i.e. in respect of person other than the person searched, which is not the case. The assessee is the person searched and requirement of law is to issue the notice under section 153A of the Act. The copy of the aforesaid notice have been filed on record and have been perused by us. Though in the assessment order, the AO mentions that the notice had been issued under section 153A of the Act on 7.3.2006, but infact the notice which is issued on 7.3.2006 was the notice under section 153A read with section 153C of the Act. The said notices were invalid and the consequent assessment framed under section 153A of the Act suffers from infirmity, because of lack of jurisdiction invoked by the AO under section 153A of the Act. Consequently, the assessment orders framed in the case are bad in law and we hold so. We thus cancel the assessment orders passed in the case against the assessee being bad and invalid in law. The ground of appeal no. 1 stands thus allowed in favour of the assessee.

Coming to the appeal relating to assessment year 2004-05 wherein the assessee, at the outset has not pressed grounds of appeal no. 1 to 4 and the same are dismissed as not pressed. However, the ground of appeal nos. 5 and 6 raised by the assessee read as under:-

Both the grounds of appeal nos. 5 and 6 are interconnected and we proceed to decide the same.

Briefly in the facts of the case, during the course of search one document was seized which had certain notings in respect of the payment of sale proceeds of house no. 1/1 Shanti Niketan, New Delhi. The said document was Annexure A-7 page-6 and the contents of the same are reproduced on one page earlier to the last page of the assessment order.

The learned AR for the assessee pointed out that the year of assessment was assessment year 2004-05. He further pointed out that the property in question was sold on 16th June, 2001 i.e. relating to assessment year 2002-03. Our attention was drawn to four sale deed executed in this regard which are placed at pages 23 to 29 of the paper book. The learned AR for the assessee also referred to the permission received from the Income tax Department and ITC, Form No. 34A, copy of which is placed at page 62 of the paper book. The learned AR for the assessee submitted that where transaction of the sale of property was undertaken in assessment year 2002-03 then cash if any, was to be added in assessment year 2002-03. However, he stressed that the said documents were a dumb document as it talked of “estimated consideration” and no transaction materialized. He also stressed that no cash was found during the course of search except petty amount of Rs.7000/-. He also pointed out that in the absence of any books of accounts, no addition was warranted under section 68 of the Act. Referring to the ground of appeal no. 6, the learned AR for the assessee brought to our notice that same related to protective addition made in the hands of the assessee on account of cash component belonging to the brothers / sisters of the assessee. However, no substantive addition was made in this case in the hands of the said person in the captioned assessment year; hence no addition on protective basis could be made. He also pointed out that no notice was issued under section 163(2) of the Act before making any addition under section 163(1) of the Act.

The learned DR for the Revenue placed reliance on the orders of the authorities below.

We have heard the rival contentions and perused the record. The issue raised in the present appeal is against the entries on a seized document found during the course of search from the premises of the assessee, i.e. in the year of search and the addition had been made on account of cash component recorded on piece of paper in respect of sale of house no. 1/1 Shanti Niketan, New Delhi. The assessee has filed the copies of the sale deeds of the aforesaid property which was sold by way of four sale deeds. The first sale deed is placed at page 23 onwards, second sale deed at page 36 onwards, third sale deed at page 51 onwards and fourth sale deed at page 59 onwards. All the sale deeds are registered sale deeds dated 16th June, 2001. In other words, the transaction was completed in assessment year 2002-03. The assessee had also received the permission from the income tax department for the sale of the said property as required in Form No. 34A. Once the transaction had been completed in assessment year 2002-03, it is not discernible how the cash component if any, was to be taxed in the hands of the assessee in assessment year 2004-

In the result, all the appeals of the assessee are allowed.