SHRI. K. MUNIRAJU,BANGALORE vs. PRINCIPAL COMMISSIONER INCOME TAX, CENTRAL, BANGALORE

IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI A.K GARODIA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.1376 to 1379/Bang/2019 Assessment Year : 2011-12 to 2014-15

K Muniraju, The Pr. Commissioner of Income No.849/2, Chinmaya Tax, Complex, Central, 3rd Floor, ‘A’ Block, Vs. Bengaluru. 60 Feet Road 1st Main Road, Sahakaranagar, Bengaluru-560 092.

PAN – AOOPK 9420 Q. APPELLANT RESPONDENT

Assessee by : Shri Rajeev C Nulvi, Advocate Revenue by : Shri Dilip Reddy, Standing Counsel to Dept. (DR)

Date of Hearing : 22-09-2020 Date of Pronouncement : 20-10-2020

ORDER PER BENCH : Present appeals has been filed by assessee against separate order dated 26/03/2019 passed by Ld.Pr.CIT (Central) for assessment years under consideration on following grounds of appeal. At the outset, it is submitted that, grounds raised by assessee in all years under consideration are identical and similar. Therefore, for sake of convenience, we are reproducing

Page 2 of 26 ITA No.1376-1379/Bang/2019

grounds raised by assessee for assessment year 2011-12 which are as under: ITA No.1376/Bang/2019 1. The order of the learned Principal Commissioner of Income Tax (Central) passed u/s 263 of the Income Tax Act, 1961 in so far as against the Appellant, is opposed to the law, equity, weight of evidences, probabilities and against the fact and circumstances of the Appellants case. 2. The learned Principal Commissioner of Income Tax (Central) was not justified in law and fact to set aside the assessment order dated 29/12/2016 and direct the Assessing Officer to make redo the assessment de-nova after due consideration of the fact and law with regard to issues mentioned in the show cause notice. 3. The learned Principal Commissioner of Income Tax (Central) has grossly erred in revising the order passed by the Assessing Officer without appreciating that the order was not erroneous, much less prejudice to the interest of the revenue to warrant revision. 4. The learned Principal Commissioner of Income Tax (Central) was not justified in passing the order u/s 263 of the Income Tax Act, 1961 as the order passed u/s 143(3) r.w.s 153A of the Income Tax Act, 1961 was passed after proper enquiry on the facts and circumstances of the case and following the Jurisdictional High Court judgement in case of Lancy Constructions. 5. The learned Principal Commissioner of Income Tax (Central) erred in passing the order u/s 263 of the Income Tax Act, 1961 with the direction to make thorough verification of issues/evidences/documents which are not unearthed or found during the course of search. 6. The learned Principal Commissioner of Income Tax (Central) failed to appreciate the action of the Assessing Officer wherein general disallowances such as 40A(3), 40(a)(ia) in the assessment passed u/s 143(3) r.w.s 153A of the Income Tax Act, 1961, shall not be on the basis of the information obtained subsequent to the search. 7. The learned Principal Commissioner of Income Tax (Central) erred in revising the order passed by the Assessing Officer without following the later judgement of Jurisdictional High Court in case of Lancy Constructions and Bangalore ITAT judgement in case of Corner stone Properties Pvt Ltd. Vs ACIT. 8. The learned Principal Commissioner of Income Tax (Central) erred in revising the order of the Assessing Officer u/s 263 of the Income Tax Act, 1961 as the order of the Assessing Officer has stands merged with order of the Commissioner of Income Tax (Appeals) in all respect and for all the

Page 3 of 26 ITA No.1376-1379/Bang/2019

issues as the power of the Commissioner of Income Tax (Appeals) are co- extensive and co-terminus with the powers of the Assessing Authority. 9. The learned Principal Commissioner of Income Tax (Central) erred in revising the order of the Assessing Officer u/s 263 of the Income Tax Act, 1961 without appreciating the fact that transactions are genuine, parties are identifiable and the payments were made in cash for business expediency on banking holidays and after banking hours. 10. For these and other reasons which may be adduced at the time of the hearing the Appellant prays before this Honourable Bench to anul the order by Principal Commissioner of Income Tax (Central) u/s 263 of the Income Tax Act, 1961 for substantial cause of justice. 11.The appellant craves leaves, to add, to alter, to amend and to delete any other grounds at the time of hearing.” 2. At the outset, Ld.AR submitted that, present appeals are filed with a delay of 13 days. It has been submitted in affidavit dated 06/06/2019 by assessee that, delay was caused, since assessee was busy with getting admission to MBBS course, for which he required approval from Medical Council of India. He was therefore not available to preset the appeals in time before this Tribunal. He submitted that, it was unintentional, and prayed for condonation of delay by 13 days in filing present appeals before this Tribunal. Before us, Ld.AR submitted that, delay occasioned to file appeal before this Tribunal was not intentional and deliberate and grave injustice would be caused to assessee, if appeals are not admitted. Ld.CIT.DR on the contrary, vehemently argued for the appeals to be dismissed in limne. 3. We have perused submission by assessee in the affidavit. Hon'ble Supreme Court in Collector, Land Acquisition vs. Mst. Katji & Ors reported in (1987) 167 ITR 471 held that, when substantial

Page 4 of 26 ITA No.1376-1379/Bang/2019

justice and technical consideration are pitted against each other, cause of substantial justice deserves to be preferred. Hon’ble Court has held that, there is no presumption that delay is occasioned deliberately or on account of culpable negligence or on a malafide, and that litigation does not stand to benefit by resorting to delay, in fact he is on serious risk. 4. In various cases Hon’ble Supreme Court and Hon’ble High Court’s time and again laid down principles that, there should be a liberal, pragmatic, justice oriented and non-pedantic approach while considering the application of condonation of delay. The term “sufficient cause” should be construed liberally and that substantial Justice being paramount and pivotal, technical consideration should not be given undue emphasis. Respectfully following above principles, we condoned the delay of 13 days caused by assessee in filing present appeals. 5. Ld.AR submitted that, for all years under consideration, identical Additional Ground Nos:12-13 are raised by assessee, being legal issue, challenging validity of order passed under section 263. For sake of convenience we are reproducing additional ground No. 12-13 from assessment year 2011-12 which is as under: Additional Grounds of Appeal “The Appellant begs to submit under mentioned Grounds of Appeal, which challenges very basic legal question against the passing of the order in the hands of the Appellant u/s 263 of the Income Tax Act, 1961 and it doesn't involve any investigation of facts otherwise on record. And it is prayed that the additional grounds may kindly be admitted and disposed off on merit for the substantial cause of justice. Reliance is placed on the ratio decision of Honourable Supreme Court in case of 229 ITR 383 National Thermal Power Co Ltd Vs CIT.

Page 5 of 26 ITA No.1376-1379/Bang/2019

In view of Ground of Appeal No. 11, the Appellant craves leave for admission of below mentioned grounds: 12. The learned Principal Commissioner of Income Tax (Central) has grossly erred in revising the order passed by the Assessing Officer for not making the proper enquiries and verification which should have been made for the information available on record during the course of assessment which is against clause (a) of explanation 2 to Section 263(1) of the Income Tax Act, 1961. The said clause (a) of explanation 2 to Section 263(1) of the Income Tax Act, 1961 is made applicable from 01.06.2015 i.e. w.e.f A.Y 2016-17. 13. On the facts and circumstances of the case, The learned Principal Commissioner of Income Tax (Central) has erred in revising the order only on the ground that the Assessing Officer failed to make proper enquiry in respect of information available on record subsequent to date of search. The said failure for revision was effective from 01.06.2015 by introducing clause (a) of explanation 2 to Section 263(1) of the Income Tax Act, 1961. 6. Ld.AR submitted that legal plea raised is challenging application of Explanation 2 (a) to section 263 (1) of the Act to present case by Ld.Pr.CIT. He submitted that the said Explanation 2 was inserted w.e.f. 01/06/2015, and therefore, not applicable to the years under consideration, being prior to insertion. He placed reliance on decision of Hon’ble Supreme Court in case of NTPC Ltd. vs.CIT, reported in 229 ITR 383. 7. We are convinced that this additional ground of appeal is purely legal ground emanating from facts available on record only. The admission of this ground does not require any further investigation into the facts. This has been fairly conceded by Ld.CIT.DR also. So this ground, being purely legal ground, is entertainable and admissible for hearing as per the provisions of Rule 11 of the ITAT Rules. Accordingly, following decisions of Hon’ble Supreme Court in case of NTPC Ltd. vs.CIT, reported in 229 ITR 383 and decision of

Page 6 of 26 ITA No.1376-1379/Bang/2019

Hon’ble Delhi High Court in case of Jute Corporation of India vs. CIT reported in 1991 AIR 241, we are inclined to admit the Additional Ground nos:12-13. Brief facts of the case are as under: 8. Separate assessment orders for all years under consideration have been passed by Ld.AO on 29/12/2016, under section 143(3) read with section 153A of the Act. On perusal of assessment order, it is noted that, search action under section 132 was conducted on Sh. K Muniraju and others (group) on 09/10/2014. 9. Consequentially, notice under section 153A of the Act was issued to assessee requiring him to file return of income within 30 days of receipt, in response to notice under section 153A. It has been submitted that, assessment order for all years under consideration was passed making addition under the head capital gains being sale proceeds from land sold during the years. We therefore, for the sake of convenience, refer to details enumerated in assessment order passed for assessment year 2011-12. Assessee filed return of income on 25/08/2016 declaring Rs.3,04,59,132/- as gross total income and Rs.3,03,59,130/- as taxable income. Ld.AO while passing assessment order, made addition in the hands of assessee being capital gain that arose during the year due to transfer of land by assessee amounting to Rs.60,99,982/- . Ld.AO further made addition of Rs.18,88,06,908/- being credits

Page 7 of 26 ITA No.1376-1379/Bang/2019

on account of various persons with whom assessee was alleged to be transacting for purchase of land. 10. For assessment years 2012-13, 2013-14 and 2014-15, Ld.AO made addition on account of receipts from sale of land sold during the year as business income. 11. Against additions so made, assessee preferred appeal before Ld.CIT(A). Ld.CIT(A), vide order dated 12/07/2018 deleted addition on the ground that, there was no incriminating material. Ld.CIT(A) observed as under: 5. The additional ground Nos. 5 & 6 are on the question of law wherein it Is argued that the additions made were not based on the Incriminating documents or material found during the course of search. The A.R of the Appellant relied on the Jurisdictional Karnataka High Court judgement in the case CIT Vs Lancy Construction 383 ITR 168 and ITAT Bangalore judgement in the case of GMR Sports Pvt. Ltd. Vs DCIT In ITA 1754/6ANG/2016 wherein it has been held that "if it is found that no incriminating material was found during the course of search then the proceeding Initiated by the A.O u/s 153A of the Income Tax Act, 1961 are not valid". The A.R of the Appellant has also relied on the following case laws. a. Commissioner of Income Tax Vs Continental Wearhousing Corporation 374 ITR 645 (Bombay). b. Commissioner of Income Tax Vs Anil Kumar Bhatis 352 ITP 403 (Delhi). c. Commissioner of Income Tax Vs Kabul Chawla 380 ITR 573 (Delhi). d. Principle Commissioner of Income Tax Vs Kurele Paper mills Pvt. Ltd. 380 ITR 761 (Delhi). In this regard, it is seen from the assessment order that no incriminating material has been brought on record in support of the additions which have been made. The Jurisdictional High Court judgment in the case of CIT. vs. Lancy Construction 383 ITR 168 Is the later judgment which is' being followed by the Bangalore Tribunal. Therefore, following judicial discipline, I hereby allow the above grounds of appeal. In the result, the appeal of the appellant is allowed.”

Page 8 of 26 ITA No.1376-1379/Bang/2019

separate notice u/s.263 on 04/03/2019 to assessee. Ld.AR submitted that, in notice issued, Ld.Pr.CIT, recorded that, Ld.AO did not examine payments made by assessee in cash for purposes of buying lands which was claimed as expenditure for arriving at direct income from sale of land, and whether such expenditure paid in cash attracts provision of section 40A(3) of the Act. He also noted that, Ld.AO neither examined nor made any enquiries regarding the same during assessment proceedings. 13. Ld.AR submitted that for years under consideration, Ld.Pr.CIT sought to revise assessment order for verifying following expenditure made by assessee in cash in violation of sec.40A(3). S.No. Asst.Yr. Expenditure paid in cash 1. 2011-12 20,97,48,164/- 2. 2012-13 9,89,68,350/- 3. 2013-14 98,98,400 4. 2014-15 8,00,00,000/- 14. In response to notice issued, assessee filed its reply dated 23/03/2019, wherein it was submitted that, information about cheque and cash payment in purchase of properties were available before Ld.AO vide assessee’s letter dated 15/11/2006, and that such information document were not found seized from premises of assessee during search. Assessee responded before Ld.Pr.CIT as under: “It is evident from your above statement that the information about the cheque and cash payment in purchase of the properties was

Page 9 of 26 ITA No.1376-1379/Bang/2019

available before Your Honour only through our letter dated 15/11/2016 but not during the course of search. Such information or document were not found and seized in the premises of the Appellant. When there is no such document or evidence was not found during the course of search then the assessment which has been completed and which has not been abetted. The Assessing Officer has no jurisdiction to interfere the completed assessment u/s 153A of the Income Tax Act, 1961. The Karnataka High Court. in case of CIT Vs Lancy Constructions 380 ITR 168 held that any incriminating evidence found during the course of search is a pre condition to enable the Assessing Officer to interfere in the completed assessment u/s 153A of the Income Tax Act, 1961. In view of the above stated judgment, Delhi and Bombay High Court judgment which are supporting the view of the Karnataka High Court judgment, the addition on account of section 40A(3), the information regarding this made available during the course of assessment cannot be made basis for the addition in the order u/s 143(3) r.w.s 153C r.w.s 153A of the Income Tax Act, 1961. Further the' Bombay High Court in case of CIT Vs Continental Ware Housing Corporation 374 ITR 645 held that no addition can be made where there was pending assessment, if no incriminating materials found during the search. The similar view of taken by the Bombay High Court is case of CIT Vs Gurinder Singh 386 ITR 483. The ITAT Pune in Leelavati Vijaykumar Kotecha Vs ACIT ITA No. 1294 to 1297/PUN/2016, wherein addition u/s 68 was agated, the Pune ITAT in view of the Bombay High Court judgment set aside the order of the Assessing Officer passed u/s 153A of the Income Tax Act, 1961. 2. The Delhi Tribunal in case of Lord Krishna Dwellers (P) Ltd. Vs DCITITA No. 5294/DEL/2013 and 2403/DEL/2014 stated that "the transactions found in the sale deeds are duly recorded in the regular books of account of the assessee. The Assessing Officer has not pointed out any defect in the said transactions and also Assessing Officer has neither doubted the genuineness of the transaction nor he has doubted the identity of the payees. Hence- mechanical invocation of provisions of section 40A(3) could not be mechanically. The intention behind the provision of section 40A(3) of the Income Tax Act, 1961 has to be looked into. Section 40A(3) was inserted by the Finance Act, 1968 with the object of curbing the expenditure in cash and to counter tax evasion. The CBDT Circular No 6P dated 6.7.1968 reiterates this view that this provision is designed to counter evasion of a tax through claims for expenditure shown to have been incurred in cash with a view to frustrating proper investigation by the

Page 10 of 26 ITA No.1376-1379/Bang/2019

department as to the identity of the payee and reasonableness of the payment.,. Explanation 2 to Section 263.of theIncome Tax Act, 1961 states that 'For the purposes of this section, it/s hereby declared that an order passed by the Assessing Officer shall be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Principal Commissioner or Commissioner, - (a) the order is passed without making inquiries or verification which should have been made; (b) the order is passed allowing any relief without inquiring into the claim; (c) the order has not been made in accordance with any order, direction or instruction issued by the Board under section 119; or (d) the order has not been passed in accordance with any decision which is prejudicial to the assessee, rendered by the jurisdictional High Court or, Supreme Court in the case of the assessee or any other person." In view of the said explanation as for clause a and also as stated by Your Honour in the show cause notice, the order passed without making inquiries or verification which should have been made. In the Appellant's case, in view of the Karnataka High Court' judgment in case of CIT Vs Lancy Constructions 380 ITR 168, the scope of the addition is restricted only to make additions on the basis of the incriminating materials/documents found during the course of search. Hence, the Assessing Officer adopted and followed the Jurisdictional High Court judgment and passed the order without making general disallowances such as u/s 40A(3), 40(a)(ia) of the Income Tax act, 1961 which could have been made in order passed u/s 143(3) and 147 of the Income. Tax Act, 1961. Such order is not an erroneous order as he has followed the Jurisdictional High Court judgment. 4. In CIT Vs Parmanand M Patel (2005) 278 ITR 3 (Guj) held that it is well settled that once an appeal has been preferred against an order of assessment, the entire assessment is open before the appellate authority. The appellate authority is entitled to do all that the Assessing Officer could have done. The powers of the appellate authority are co-extensive and co- terminus with the powers of the assessing authority. It is equally well settled that the CIT could have not exercise revisional jurisdiction qua proceedings before an appellate authority. The order of assessment does not have any independent existence and stands merged with the order of the appellate authority." Since the order of the Assessing Officer is merged with the order of the CIT(A), in all respect and for all issues, then CIT has no jurisdiction to revise the order u/s 263 of the Income Tax Act, 1961. II

Page 11 of 26 ITA No.1376-1379/Bang/2019

Page 12 of 26 ITA No.1376-1379/Bang/2019

covered by proviso to section 40A(3). Payment was made on 0510812012, i.e., 'Sunday' which was not disputed by AO as well as CIT (A) and rule 6DD(j) specifically provides exception for disallowance under section 40A(3) on day one, which banks were closed, Payments were made to farmers for purchase of their agricultural land and payments were duly supported by various documents in form of conveyance deed, etc. Once the transactions were considered genuine and bona fide, then same were taken out of purview of sect/on 40A(3)./ [The copy of judgment is enclosed herewith]. The Hon'ble Delhi Tribunal by holding as above, relied on the following judgments: 1. Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) 2. Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 1110912017 3. Harshila Chordia vs. ITO 298 ITR 349 (Raj) And also, the assessee relied on the judgment öf.High Court of Delhi in case of R.C. Goyal Vs. CIT in ITA N6.636 of 2012. The above said judgments are squarely applicable to the facts of the Assessee's case. In view of the above submission Your Honour is requested to drop the proceedings initiated u/s 263.” 15. Thereafter, on 26/03/2019, Ld.Pr. CIT passed impugned order by observing as under: “7. I have considered the submissions of the assessee and duly gone rough the records available and facts of the case, as also the legal position in this regard. 8. At the outset, the fact that the cash payments were made in acquiring the lands and such payments in arriving at the business income is established on record and there is no dispute whatsoever by the assessec in this regard. It is also a fact that the impugned cash payments prima facie attract the provisions of section 40A(3) of the Act, wherever the same exceeds Rs.20000/-, subject to other conditions laid down therein. It is also a fact that the AO has failed to examine the applicability of the said provisions despite the fact that the basic information as to the details of cash payments is available on record. In the normal circumstances any such omission or failure on the part of the AC, makes the assessment order erroneous, which is likely to reu1t in loss of revenue and therefore, such order is prejudicial to the interests of revenue also. The assessee has contended that in view of the Hon’ble Karnataka High Courts order in the case of M/s Lancy Constructions, the AG is barred from examining such issues arid making disallowances in the assessment u/s 153A of the Act and therefore, there is no error committed by the AG in this regard requiring revision u/s 263 of the Act. The proposition laid out by the assessee is examined by the Hon’ble

Page 13 of 26 ITA No.1376-1379/Bang/2019

Karnataka High Court once again the recent order dated 8th January 2019 in the case of PCIT (Central) vs GMR energy Ltd in ITA nos.358/359/360 of 2018 wherein it is held as under : '5. Learned counsel for the Revenue contends that the Tribunal has committed an error in relying on the judgment in Lan.cys case, He contends that the Hon'ble Court in the case of CAIVARA HOUSING DEVELOPMENT COMPANY V/s. DCIT reported in 274 CTR 122 (KARNA7AXA) has laid down the law with regard to the same. We have considered the said judgment. At para-1 0 of the said Order, it is narrated as follows: “Para 10 - :.....The condition precedent for application of Section 153A is there should be a search under Section 132. Initiation of proceedings under Section 15311 is not dependent on any undisclosed income being unearthed during such search. 6. Therefore., the position of law is quite clear. The Tribunal was of the view that the latest judgment in the case of COMMISSIONER OF INCOME TAX V/S. LANCY CONSTRUCTIONS reported in 2016tczxrnann.com 264 (K4RNATAKA) was valid since it is the latest judgment. We have considered the said judgment. Therein the Hon’ble High Court held in para 6, as follows: “Para 6 - ........Merely because a search is conducted in the premises of the assessee, would not entitle the Revenue to initiate the process of reassessment, for which there is a separate procedure prescribed in the statute. It is only when. the conditions prescribed for reassessment are fulfilled that a concluded assessment can be reopened. 7. On considering the same, we are of the considered view that the reasons assigned by the Tribunal are erroneous. Firstly, the judgment reported in CANARA HOUSING DEVELOPMENT COMPANY was riot even considered in Lancy Construction's case Seconding, Lancy’s case was dismissed at the stage of admission without even a notice to the Assessee. The High Court in the case of LANCY CONSTRUCTIONS, was of the view that no substantial question of law would arise for consideration in the appeal. Therefore, in the absence of any substantial question of raw, the question of admitting the appeal would be inappropriate. A judgement of the court becomes binding only when a question arises for consideration, is contested by both sides and thereafter findings are recorded by the Court. None of these conditions 1taue been fulfilled. There is no notice issued to the other side. No question of law has been determined. The appeal was dismissed, as being bereft of any substantial question of law. Therefore, the judgment reported it Lancy's case cannot he said to be applicable in law or that it is binding for any reason whatsoever. The reliance placed by the Tribunal on the judgment in Lancy's case is misplaced The judgment in Lancy's case does not render the true position in law. It cannot be considered as a precedent. 9. In view of the above, Lancy constructions order is no more a good law and the Karnataka High Courts order in the case of Canara Housing holds fort as on date, which allows the AO to consider all such incomes in the assessment u/s 153A, which otherwise arise from the original return/original assessment u/s143(3). Therefore, the AO is duty bound to

Page 14 of 26 ITA No.1376-1379/Bang/2019

examine the issue relating to applicability of provisions of section 40A(3) of the Act in the given circumstances. Accordingly, failure on the part of the AO to do so, makes the order erroneous. Secondly, the argument that the assessment order got merged with the CIT(A) order on account of assessee's appeal and therefore the PCIT has no jurisdiction to take up revision proceedings is not a correct proposition that the issue under consideration wa not part of the proceedings before CIT(A). The law is clear on this issue that proceedings u/s 263 can always be taken up on matters which are not subject matter of appeal. The merger of the assessment order with that of the CIT(A) order is only to the extent of issues raised in the assessment order and not beyond. 10. As regards the various case laws cited by the assessee, the decisions in those cases were rendered having regard to the facts of the said cases and not otherwise: All the said decisions arc duly considered and noted that the issue in the said cases is whether the provisions of section 40A(3) are correctly applied in the given set of facts, whereas in the present case, the AO has neither collected any facts nor conducted any enquiry and therefore never examined the issue in the light of the applicability of the provisions of section 40A(3). Such lack of enquiry makes the assessment order erroneous and prejudicial to the interest of revenue. It is for the .AO to collect the facts, give an opportunity to the assessee, examine whether any circumstances exist calling for exception to the 0A(3) provisions u/r 6DDJ and to apply the correct position of law thereafter. There is absolute failure on the part of the AO in this regard and it is such failure which calls for revision of the assessment order u/s 263 of the Act. 11. In view of the above facts and circumstances of the case, I am satisfied that the Explanation (2) of Section 263 is clearly attracted in this case as the order is passed without making inquiries or verification which should have been made and hence it has made the assessment order passed not only erroneous but also prejudicial to the interests of revenue. Accordingly, the impugned assessment order is set aside with a direction to the Assessing Officer to make requisite inquiries and proper verification with regard to the issues mentioned above and redo the assessment de-novo after due consideration of the facts and law in this regard. The assessee is at liberty to adduce the facts as deemed relevant before the assessing officer at the time of assessment proceedings in consequence to this order and the Assessing officer shall allow the assessee adequate opportunity of being heard and to make relevant submissions.”

Page 15 of 26 ITA No.1376-1379/Bang/2019

Page 16 of 26 ITA No.1376-1379/Bang/2019

that Explanation 2 is not applicable. It was submitted that for lack of proper enquiry or verification by Ld.AO while farming assessment, based on information available on record, cannot be considered as erroneous in so far as it is prejudicial to the interest of revenue. He thus submitted that, even on this score Ld.Pr.CIT has no jurisdiction to revise the orders in present case for A.Y 2011-12 to 2014-15 Ld.AR thus prayed for annuling orders of Ld.Pr.CIT, passed u/s 263 of Income Tax Act, 1961 dated 26/03/2019 for all years under consideration. 20. He placed reliance on following decisions in support of his claim: • CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court • CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court • CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court • CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court • Raju 3 Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT • Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. • Indore ITAT in case of Omprakash Gupta Vs ACIT IT(SS)A.No.277 to 2811Ind/2017, 283 to 2871Ind/2017 • Delhi Bench ITAT in case of ACIT Vs SMC Power Generation Ltd in ITA No.33951Del/2015 CO No.4361DeI/2015 • Mumbai ITAT 'E' Bench in case of Dy.CIT Vs Sopariwala Exports in ITA No.3037, 3038, 3040 and 3077/Mum/2014 • ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018

Page 17 of 26 ITA No.1376-1379/Bang/2019

Page 18 of 26 ITA No.1376-1379/Bang/2019

amendment on similar situation will have to be considered as null and void. Referring to principals laid down by Hon’ble Supreme Court in case of Malabar Industries (supra), and various other decisions, under sec.264(1) Ld.Standing Counsel submitted that, assessment passed prior to 1/6/2015 could be considered as erroneous and prejudicial to the interest of revenue, where no enquiry is made by Ld.AO. He submitted that insertion of Explanation 2 is merely clarification to sec.264(1). 23. He thus vehemently supported impugned order by submitting that, Ld.AO in years under consideration did not verify/enquire payments made in cash, claimed as expenditure by assessee. We have perused submissions advanced by both sides in light of records placed before us. 24. Decisions relied by Ld.AR is not in the context of applicability of Explanation 2. Explanation 2 was inserted by the Finance Act, 2015, w.e.f 01/06/2015. Explanation 2 sets out, what orders passed by Assessing Officer constitute orders, which are erroneous, in so far as they are prejudicial to the interest of Revenue. We have perused Explanatory notes to Memorandum of Objects to the Finance Bill, 2015, reported in (2015) 371 ITR 233 (St). It has been mentioned that, issue of what constitutes assessment orders, “erroneous and prejudicial to the revenue”, is a contentious one and Explanation 2 was introduced to clarify,

Page 19 of 26 ITA No.1376-1379/Bang/2019

what constitutes an erroneous order that is prejudicial to the revenue. At this juncture, we agree with argument advanced by Ld.Standing Counsel that if interpretation advanced by Ld.AR is accepted, all decisions passed by Hon’ble High Courts across the country and Hon’ble Supreme Courts, upholding orders passed under section 263 for no enquiry, will have to be considered redundant. This cannot be the intention of legislature. In our opinion, Eplanation 2 is clarificatory in nature, as it expressly specifies circumstances under which Ld.Pr.CIT could invoke section 263. Provisions of Section 263 was considered by Hon’ble Supreme Court in case of Malabar Industrial Co. Ltd. v. CIT (supra). It was held by Hon’ble Supreme Court that the phrase 'prejudicial to the interests of the revenue', has to be read in conjunction with an erroneous order passed by Assessing Officer and every loss of revenue as a consequence of such order of the Assessing Officer has be treated as prejudicial to the interest of revenue. At this juncture we also refer to decisions of Hon’ble Supreme Court in case of Ram Pyari Devi Sagar Vs. CIT reported in (1968) 67 ITR 84 and Taradevi Agarwal Vs. CIT reported in (1973) 88 ITR 323, wherein, it is held that, mere failure to make enquiries would make the assessment order erroneous and prejudicial to interest of revenue. These principles laid down in aforesaid decision were reiterated by Hon’ble Supreme Court in 'CIT v. Max India Ltd. reported in 295 ITR 282 and recently in 'Ultratech Cement Ltd. & Ors. Vs. State of

Page 20 of 26 ITA No.1376-1379/Bang/2019

Rajasthan& Ors. in Civil Appeal No.2773/2020 decided on 17/07/2020. Accordingly, we do not find any merit in additional ground raised by assessee and the same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a. CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b. CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c. CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d. CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e. Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f. Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g. Indore ITAT in case of Omprakash Gupta Vs ACIT IT(SS)A.No.277 to 2811Ind/2017, 283 to 2871Ind/2017 h. Delhi Bench ITAT in case of ACIT Vs SMC Power Generation Ltd in ITA No.33951Del/2015 CO No.4361DeI/2015 i. Mumbai ITAT 'E' Bench in case of Dy.CIT Vs Sopariwala Exports in ITA No.3037, 3038, 3040 and 3077/Mum/2014 j. ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k. Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l. Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m. Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n. Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR are in context of 153A/153C proceedings, wherein additions were made by assessing officer in a concluded assessment without there

Page 21 of 26 ITA No.1376-1379/Bang/2019

being seized materials to support. He submitted that, ratio laid down by Hon’ble High Court and various coordinate benches of this Tribunal in above referred decisions does not have any bearing on the facts of present case. Ld.Standing Counsel submitted that reliance is placed by Ld.AR on CIT vs Lancy construction (supra) passed by Hon’ble Karnataka High Court. He further submitted that, Hon’ble Karnataka High Court in (GMR Energy Ltd.,) in ITA No. 358-360 of 2018 by order dated 08/01/2019 held that, view taken by coordinate bench of Karnataka High Court in Lancy construction (supra) is without considering decision in case of Canara Housing Development Company reported in 62 taxmann.com 650. Hon’ble Karnataka High Court, held the law expressed in Lancy construction (supra) case is no more a good law. He thus submitted that the ratio cannot be followed pursuant to view taken by Hon’ble Karnataka High Court in case of GMR energy (supra). 28. On perusal of decisions relied, we note that, facts are not similar to that of assessee. Most of these decisions( at sl.no. (a) to (i) refers to proceedings under section 153A of the Act, where there was no seized material based on which, certain additions were made in an unabated assessment. These decisions do not consider situation of no enquiry by Ld.AO on any issue. 29. In case of M/s Rajeesh exports Ltd vs principals CIT (supra), relied by Ld.AR, in identical situation this Tribunal placed reliance on decision of Hon’ble Karnataka High Court in case of CIT vs Lancy constructions reported in 237 taxman 728.

Page 22 of 26 ITA No.1376-1379/Bang/2019

Ld.Standing Counsel for revenue brought to our notice that decision of Hon’ble Karnataka High Court in case of CIT vs Lancy Constructions (supra) is no longer held to be a good law by subsequent bench of Hon’ble Karnataka High Court in case of CIT vs GMR Energy Ltd. (Supra). Be that as it may, we note that, even in case of Rajeesh exports Ltd vs Ld.Pr.CIT(supra) there is a categorical observation by this Tribunal that, Ld. AO in original assessment prior to search had adjudicated this issue. In the present facts of the case Ld.AR has not brought anything on record to establish any verification/enquiries by Ld.AO on the issue of huge cash payments for years under consideration, either in sec. 143(3) r.w.s 153A proceedings or original assessment order passed by Ld.AO u/s143(3) of the Act. 30. In the present facts of the case, provisions of 263 are invoked by Ld.Pr.CIT alleging that, no enquiry/verification was conducted by Ld.AO, in respect of expenditure incurred in cash and applicability of provisions of section 40A(3), is discernible from assessment records. 31. Further in case of H. Nagaraja vs CIT (supra) relied by Ld.AR, this Tribunal quashed proceedings under section 263, as it was a case of inadequate enquiry by Ld.AO on alleged issues therein. In facts before us, Ld.Pr.CIT initiated proceedings under section 263, wherein no enquiry was conducted by Ld.AO, as was discerned by him from assessment records. 32. In decision relied on by Ld.AR of Hon’ble Bombay High Court in case of CIT vs Slum Rehabilitation Authority (supra), Hon’ble

Page 23 of 26 ITA No.1376-1379/Bang/2019

Court considered the issue in case of trust, wherein, facts were that, assessee therein challenged revision order before Mumbai Tribunal and Mumbai Tribunal allowed appeal on the ground of merger, as well as on the ground that the order of assessment could not be stated to be prejudicial to the interest of the revenue since assessing officer rejected assessee’s claim of exemption under section 11 of the Act, may not be with reference to section 2 (15) of the Act. 33. In the present facts of the case, applicability of principle of merger do not arise since Ld.AO had not considered the issue of expenditure made in cash by assessee and applicability of section 40A (3) of the Act u/s 143(3) r.w.s 153A. On an appeal by assessee before Ld.CIT (A), we note that assessee challenged only disallowances made by Ld.AO, under the head capital gains. 34. Hon'ble Supreme Court in Malabar Industrial Co. Ltd. v. CIT (supra) held that: "There can be no doubt that the provision cannot be invoked to correct each and every type of mistake or error committed by the Assessing Officer; it is only when an order is erroneous that the section will be attracted. An incorrect assumption of facts or an incorrect application of law will satisfy the requirement of the order being erroneous. In the same category fall orders passed without applying the principles of natural justice or without application of mind.”

Page 24 of 26 ITA No.1376-1379/Bang/2019

Page 25 of 26 ITA No.1376-1379/Bang/2019

Accordingly grounds raised by assessee stands dismissed for asst. year 2011-12. 37. The decision based on discussion above shall apply mutatis mutandis to Asst. Years 2012-13, 2013-14 and 2014-15, as facts are identical and grounds alleged by assessee on merits are similar. In the result appeals filed by assessee for asst. year 2011-12 to 2014-15 stands dismissed.

Order pronounced in the open court on 20th Oct, 2020. Sd/- Sd/- (A.K GARODIA) (BEENA PILLAI) Accountant Member Judicial Member

Bangalore, Dated, the 20th Oct, 2020. /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file By order

Assistant Registrar, ITAT, Bangalore.

Page 26 of 26 ITA No.1376-1379/Bang/2019

Date Initial 1. Draft dictated on On Dragon Sr.PS -10-2020 2. Draft placed before Sr.PS author -10-2020 3. Draft proposed & placed JM/AM before the second member -10-2020 4. Draft discussed/approved JM/AM by Second Member. -10-2020 5. Approved Draft comes to Sr.PS/PS the Sr.PS/PS -10-2020 6. Kept for pronouncement Sr.PS on -10-2020 7. Date of uploading the Sr.PS order on Website -- 8. If not uploaded, furnish Sr.PS the reason -10-2020 9. File sent to the Bench Sr.PS Clerk 10. Date on which file goes to the AR 11. Date on which file goes to the Head Clerk. 12. Date of dispatch of Order. No 13. Draft dictation sheets are Sr.PS attached