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Income Tax Appellate Tribunal, DELHI BENCH : G : NEW DELHI
Before: SHRI R.K. PANDA & MS SUCHITRA KAMBLE
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER to 2993/Del/2015 Assessment Years: 2005-06, 2006-07 & 2008-09 M/s Sangyon Automotive Pvt. Ltd., Vs. ACIT, 14D, 14th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. PAN: AAGCS5366L (Appellant) (Respondent) Assessee by : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 13.09.2018 Date of Pronouncement : 10.12.2018 ORDER
PER R.K. PANDA, AM:
The above batch of appeals filed by the assessee are directed against the separate orders dated 10th March, 2015 of the CIT(A), Meerut, relating to Assessment Years 2005-06, 2006-07 and 2008-09, respectively. Since identical grounds have been taken by the assessee in all these appeals, therefore, these were heard together and are being disposed of by this common order.
ITA No.2991/Del/2015 (A.Y. 2005-06)
The facts of the case, in brief, are that the assessee is a company and derives income from sale of shares and interest on loan. It filed its return of income on 27th October, 2005 declaring total income of Rs.8,850/-. The return was processed u/s 143(1) of the Act on 28th March, 2007 accepting the returned income. Subsequently, the case of the assessee was selected for scrutiny as per CBDT Central Action Plan for financial year 2006-07 compulsory scrutiny for corporate assessees. In response to notice u/s 143(2) and 142(1) of the Act, the assessee appeared before the Assessing Officer and filed the requisite details. Based on the details furnished by the assessee, the Assessing Officer completed the assessment u/s 143(3) on 6th December, 2007 determining the total income at Rs.10,850/-.
Subsequently, a search operation u/s 132 of the IT Act was carried out in the Subharti group of cases on 12.11.2010. Being a part of the search, a search was carried out at the bank accounts of the assessee situated at Oriental Bank of Commerce, Subharti Dental College Branch, Subhartipuram, Meerut, Oriental bank of commerce, Maliyana Branch, Meerut and Oriental Bank of Commerce, Sadar Bazar, Meerut Cantt. On 04.12.2010. During the search, following FDRs and cash have been found and seized:-
FDR – Rs.3,34,50,000/- (OBC, Subharti Dental College Branch, Subhartipuram, Meerut) Cash – Rs.55,890/- (OBC Maliyana Branch, Meerut) FDR – Rs.18,82,83,070/- (OBC, Sadar Bazar, Meerut Cantt.)
In response to notice u/s 153A of the IT Act, the assessee filed its return of income declaring total income at Rs.8,846/-. During the course of assessment proceedings, the Assessing Officer observed from the balance sheet of the assessee company that it had issued equity shares of Rs.5,40,600/- on a premium of Rs.2,64,89,400/- during the year under consideration. He, therefore, asked the assessee company, vide questionnaire dated 18th October, 2012 to furnish details as to how the premium was worked out by the issue managers, auditors, etc., and the copies of the working and material relied on. In absence of any compliance to the statutory notices issued by the Assessing Officer from time to time to prove the identity, credit worthiness and capacity of the share applicants and genuineness of the transactions, the Assessing Officer invoked the provisions of section 68 of the Act and relying on the decision of the Hon'ble Delhi High Court in the case of CIT vs. Nova Promotors & Finlease (P) Ltd. (2012) 18 taxmann.com 217 (Del), made an addition of Rs.2,70,30,000/- to the total income of the assessee.
Similar addition has been made by the Assessing Officer at Rs.22,04,20,000/- for assessment year 2006-07.
So far as the assessment year 2008-09 is concerned, the Assessing Officer, during the course of assessment proceedings observed that the assessee has shown to have received interest free unsecured loan of Rs.6 crore. Since the assessee failed to establish the identity and credit worthiness of the loan creditors and genuineness of the transaction, the Assessing Officer, relying on the decision of the Hon'ble Supreme Court in the case of CIT vs. Durga Prasad More, 82 ITR 540 (SC) and the decision of the Hon'ble Delhi High Court in the case of CIT vs. Nova Promotors & Finlease (P)
Ltd. (2012) 18 taxmann.com 217 (Del) added an amount of Rs6 crore u/s 68 of the IT Act.
Before the CIT(A), the assessee made elaborate submissions. It was submitted that the issue of increase in share capital were examined in the original assessment for assessment year 2005-06 and 2006-07 and no adverse finding was given by the Assessing Officer in the order passed u/s 143(3). It was submitted that on the date of search, assessment for any of the assessment year was not pending and no incriminating document relating to the issue of increase of share premium or unsecured loan was found or seized during the search. The assessee submitted that the details which were called for by the Assessing Officer were also submitted by the assessee during the course of original assessment proceedings for A.Ys 2005-06 and 2006-07. Referring to the decision of the Mumbai Bench of the Tribunal in the case of Al Cargo Global Logistics Ltd. vs. DCIT, it was submitted that no addition can be made in absence of any incriminating material found during the course of search. The decision of the Hon'ble Allahabad High Court in the case of CIT Meerut vs. Nav Bharat Duplex Ltd. (2013) 35 taxmann. 289 was also brought to the notice of the CIT(A).
However, the ld.CIT(A) was also not satisfied with the arguments advanced by the assessee and upheld the addition made by the Assessing Officer by observing as under:-
“4.4 I have gone through the rival submission as above. The entire argument of the AR is primarily based on the fact that firstly, original assessment was already abated and secondly, that in the search, no incriminating material was found. However, the AO has mentioned in the very first paragraph of the assessment order that FDRs worth Rs.22,17,33,070/- (3,34,50,000 + 18,82,83,070) were found and seized during the search. It is further seen from record that the company had shown the following returned income for the assessment years falling within the block period: Assessment year Returned income 2005-06 Rs.8,846/- 2006-07 Rs. (-) 18,070/- 2007-08 Rs. NIL 2008-09 Rs.(-) 8,669/- 2009-10 Rs. 8,403/- 2010-11 Rs. 7,358/-
From the above data, .it is obvious that the assessee has hardly any business. In this situation, seizure of Rs 22,17,33,070/- from the bank account of the assessee constitutes sufficient incriminating material upon which the entire affairs of the assessee can be examined. This is precisely what the AO has attempted to do in the assessment order made subsequent to the search. 4.5 The AR has relied heavily on the judgment given by the ITAT Mumbai, in the case of All Cargo Global Logistics Ltd. Vs DCIT Central Circle 44 (2012) 137 ITD 0026. However, the facts of the narrated case are different from the case of the appellant because in that case, no incriminating material was found during the course of search. On the other hand, in this case, FDRs amounting to Rs. 22,17,33,070/- was seized from the bank account of the assessee. Needless to say, this fact was not available at the time of the original assessment. Thus, the fact that the original assessment has abated will not make any difference because incriminating material was indeed found in the form of FDRs in this case. In the judgment given by the ITAT Mumbai, the Hon’ble ITAT had remarked that assessment u/s 153A can be made on the basis of undisclosed income or property discovered in the course of search. 4.6 From the facts of the case, it is seen that the term deposit of Rs.18,82,83,070/- seized from – A/c No.00173031045934 in Oriental Bank of Commerce, Meerut Cantt. Branch, Meerut has been pledged as third party guarantee to a loan sanctioned to Subharti KKB Charitable Trust by the Bank. 5
Thus, both the generation as well the application of share capital and share application money is prima facie dubious and the A.O. had rightly examined the same in the assessment order u/s 153A/143(3). 4.7 From a careful study of the written submission made by the AR, it is seen that the appellant had not been able to answer the queries raised by the AO in the assessment order. The basic question which is to be answered here is - why would any prudent business establishment invest in the appellant company by paying heavy premium? It is seen from record that the assessee company has issued equity shares of Rs. 5,40,600/- on a premium of Rs. 2,64,89,400/- during the year under consideration. As mentioned above, the appellant company did not have any net worth. In this situation it seems highly unlikely that the shares of company would command a premium of Rs. 490/- per equity share. Moreover, the companies who have invested in the shares of the appellant company have not earned any income on their investment. The entire setup smacks of accommodation entries which have been exposed by the search operation conducted by the Income tax Department. I, therefore agree with the conclusion reached by the AO that there is no satisfactory explanation of money received by the appellant company on account of share application and the same has been rightly added by the AO. 4.8 The AR has also quoted the judgment of Hon’ble Allahabad High Court in the case of CIT Meerut Vs Nav Bharat Duplex Ltd. As per the AR, it has been held in this judgment that only identity of the shareholder is required to be established. The AR has further stated that the identity was established during the course of original assessment. However, as mentioned above, new and incriminating evidence was found during the course of search and during the assessment made subsequent to search even the identity of the share applicants were not established. 4.9 Considering the totality of facts and on the basis of discussions made above, I have come to a conclusion that addition of Rs. 2,70,30,000/- was righty made by the AO. Ground of appeal No.l is dismissed and addition of Rs. 2,70,30,000/- is confirmed.”
9. The CIT(A), in identical manner, has upheld the addition made by the Assessing Officer for other two years also as under:-
Assessment Year : 2006-07
“4.4 I have gone through the rival submission as above. The entire argument of the AR is primarily based on the fact that firstly, original assessment was already 6 abated and secondly, that in the search, no incriminating material was found. However, the AO has mentioned in the very first paragraph of the assessment order that FDRs worth Rs.22,17,33,070/- (3,34,50,000 + 18,82,83,070) were found and seized during the search. It is further seen from record that the company had shown the following returned income for the assessment years falling within the block period: Assessment year Returned income 2005-07 Rs.8,846/- 2006-08 Rs. (-) 18,070/- 2007-09 Rs. NIL 2008-10 Rs.(-) 8,669/- 2009-11 Rs. 8,403/- 2010-11 Rs. 7,358/-
From the above data, .it is obvious that the assessee has hardly any business. In this situation, seizure of Rs 22,17,33,070/- from the bank account of the assessee constitutes sufficient incriminating material upon which the entire affairs of the assessee can be examined. This is precisely what the AO has attempted to do in the assessment order made subsequent to the search. 4.5. The AR has relied heavily on the judgment given by the ITAT Mumbai, in the case of All Cargo Global Logistics Ltd. Vs DCIT Central Circle 44 (2012) 137 ITD 0026. However, the facts of the narrated case are different from the case of the appellant because in that case, no incriminating material was found during the course of search. On the other hand, in this case, FDRs amounting to Rs. 22,17,33,070/- was seized from the bank account of the assessee. Needless to say, this fact was not available at the time of the original assessment. Thus, the fact that the original assessment has abated will not make any difference because incriminating material was indeed found in the form of FDRs in this case. In the judgment given by the ITAT Mumbai, the Hon’ble ITAT had remarked that assessment u/s 153A can be made on the basis of undisclosed income or property discovered in the course of search. 4.6 From the facts of the case, it is seen that the term deposit of Rs.18,82,83,070/- seized from – A/c No.00173031045934 in Oriental Bank of Commerce, Meerut Cantt. Branch, Meerut has been pledged as third party guarantee to a loan sanctioned to Subharti KKB Charitable Trust by the Bank. Thus, both the generation as well the application of share capital and share application money is prima facie dubious and the A.O. had rightly examined the same in the assessment order u/s 153A/143(3). 4.7 From a careful study of the written submission made by the AR, it is seen that the appellant had not been able to answer the queries raised by the AO in the assessment order. The basic question which is to be answered here is - why would any prudent business establishment invest in the appellant company by paying heavy premium? It is seen from record that the assessee company has issued equity shares of Rs.44,08,400/- on a premium of Rs. 21,60,11600/- during the year under consideration. As mentioned above, the appellant company did not have any net worth. In this situation it seems highly unlikely that the shares of company would command a premium of Rs. 490/- per equity share. Moreover, the companies who have invested in the shares of the appellant company have not earned any income on their investment. The entire setup smacks of accommodation entries which have been exposed by the search operation conducted by the Income tax Department. I, therefore agree with the conclusion reached by the AO that there is no satisfactory explanation of money received by the appellant company on account of share application and the same has been rightly added by the AO.
4.8. The AR has also quoted the judgment of Hon’ble Allahabad High Court in the case of CIT Meerut Vs Nav Bharat Duplex Ltd. As per the AR, it has been held in this judgment that only identity of the shareholder is required to be established. The AR has further stated that the identity was established during the course of original assessment. However, as mentioned above, new and incriminating evidence was found during the course of search and during the assessment made subsequent to search even the identity of the share applicants were not established. 4.9 Considering the totality of facts and on the basis of discussions made above, I have come to a conclusion that addition of Rs. 22,04,20,000/- was righty made by the AO. Ground of appeal No.l is dismissed and addition of Rs. 22,04,20,000/- is confirmed.”
Assessment Year : 2008-09
“4.4 I have gone through the rival submission as above. The entire argument of the AR is primarily based on the fact that firstly, original assessment was already abated and secondly, that in the search, no incriminating material was found. However, the AO has mentioned in the very first paragraph of the assessment order that FDRs worth Rs.22,17,33,070/- (3,34,50,000 + 18,82,83,070) were found and seized during the search. It is further seen from record that the company had shown the following returned income for the assessment years falling within the block period: Assessment year Returned income 2005-08 Rs.8,846/- 2006-09 Rs. (-) 18,070/- 2007-10 Rs. NIL 2008-11 Rs.(-) 8,669/- 2009-12 Rs. 8,403/- 2010-11 Rs. 7,358/- 8
From the above data, .it is obvious that the assessee has hardly any business. In this situation, seizure of Rs 22,17,33,070/- from the bank account of the assessee constitutes sufficient incriminating material upon which the entire affairs of the assessee can be examined. This is precisely what the AO has attempted to do in the assessment order made subsequent to the search.
4.5. The AR has relied heavily on the judgment given by the ITAT Mumbai, in the case of All Cargo Global Logistics Ltd. Vs DCIT Central Circle 44 (2012) 137 ITD 0026. However, the facts of the narrated case are different from the case of the appellant because in that case, no incriminating material was found during the course of search. On the other hand, in this case, FDRs amounting to Rs. 22,17,33,070/- was seized from the bank account of the assessee. Needless to say, this fact was not available at the time of the original assessment. Thus, the fact that the original assessment has abated will not make any difference because incriminating material was indeed found in the form of FDRs in this case. In the judgment given by the ITAT Mumbai, the Hon’ble ITAT had remarked that assessment u/s 153A can be made on the basis of undisclosed income or property discovered in the course of search. 4.6. From a careful study of the written submission made by the AR, it is seen that the appellant had not been able to answer the queries raised by the AO in the assessment order. The basic question which is to be answered here is - why would any prudent business establishment invest in the appellant company when he is not getting any benefit in return? If any amount is credited in the books of the assessee, then the primary onus to establish the genuineness of transactions leading to such credit is on the assessee itself. Similarly, the identity and creditworthiness of the lenders is also to be established by the assessee itself. Once the details of identity, creditworthiness and genuineness are submitted, the onus shifts to the AO. In this case, it is clear that the primary onus itself has not been discharged by the assessee. This is required to be done even when the loan transactions have been made through cheques. In the case of CIT V PRECISION FINANCE PVT LTD 208 ITR 465 (Cal), it has been held that mere payment by account payee cheque is not sacrosanct nor can it make a non- genuine transaction genuine. It is also a fact that the copy of bank account through which the loan was advanced was not made available during the assessment proceedings. Considering the totality of facts, the genuineness of transactions and the identity and creditworthiness of lenders indeed appears doubtful. The AR has stated that the party from whom loans were taken were also subjected to search and for this reason the confirmation could not be filed during the assessment proceedings. However, no attempts were made during the appeal proceedings also to submit any details to establish the genuineness of transaction and identity and creditworthiness of lenders. From this, an impression is gathered that the appellant has nothing to say on this matter. Moreover, the lenders who have advanced loan to the appellant company have not earned any income on their investment. The entire setup smacks of accommodation entries which have been exposed by the search operation conducted by the Income tax Department. I, therefore agree with the conclusion reached by the AO that there is no satisfactory explanation of money received by the appellant company through unsecured loan and the same has been rightly added by the AO
4.7. Considering the totality of facts and on the basis of discussions made above, I have come to a conclusion that addition of Rs. 6,00,00,000/- was righty made by the AO. Ground of appeal No.l is dismissed and addition of Rs. 6,00,00,000/- is confirmed.”
10. Aggrieved with such order of the CIT(A), the assessee is in appeal before the Tribunal by raising the following grounds for A.Y. 2005-06.:-
1. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs. 2,70,30,000/-, made by the A.O., which was received by the appellant company as Share Capital and Share Premium, being Capital receipt, in the hand of the appellant.
2. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the action of the A.O. without jurisdiction, of visiting the issue of share capital. 3. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs.2,70,30,000/-, made by the A.O., in an assessment made under section 153A of the I.T. Act, in the absence of any incriminating material, which was found and seized during the course of search under section 132 of the I.T. Act, 1961. 4. The appellant craves leave to add, alter, amend, raise or delete any or all grounds of appeal.”
11. Similar grounds have been raised by the assessee for A.Ys 2006-07 and 2008-09 which read as under:-
ITA No.2992/Del/2015 (A.Y. 2006-07)
1. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs. 22,04,00,000/-, made by the A.O., which was received by the appellant company as Share Capital and Share Premium, being Capital receipt, in the hand of the appellant.
2. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the action of the A.O. without jurisdiction, of visiting the issue of share capital which was examined and finalized in the original assessment.
3. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs.22,04,00,000/-, made by the A.O., in an assessment made under section 153A of the I.T. Act, in the absence of any incriminating material, which was found and seized during the course of search under section 132 of the I.T. Act, 1961.
4. The appellant craves leave to add, alter, amend, raise or delete any or all grounds of appeal.”
(A.Y. 2008-09) 1. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs. 6,00,00,000/-, made by the A.O., which was received by the appellant company as Share Capital and Share Premium, being Capital receipt, in the hand of the appellant.
2. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the action of the A.O. without jurisdiction, of visiting the issue of raising of loan by the appellant.
3. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals), Meerut, erred in law as well as on fact in confirming the addition of Rs.6,00,00,000/-, made by the A.O., in an assessment made under section 153A of the I.T. Act, in the absence of any incriminating material, which was found and seized during the course of search under section 132 of the I.T. Act, 1961.
4. The appellant craves leave to add, alter, amend, raise or delete any or all grounds of appeal.”
The ld. counsel for the assessee, referring to the copy of the ‘Panchnaama’ dated 4th December, 2010, copy of which is placed at pages 1 to 13 of the paper book, submitted that only the bank account of the assessee was searched and no search at the business premises of the assessee has taken place. Referring to the assessment order passed u/s 153A/143(3) of the IT Act, he submitted that the Assessing Officer made an addition on account of share application money u/s 68 of the IT Act amounting to Rs.2,70,30,000/- for A.Y. 2005-06 and Rs.22,04,20,000/- for A.Y. 2006-07.
Similarly, he added Rs.6,00,00,000/- on account of unsecured loan for A.Y. 2008-09.
However, no addition was made on account of such bank deposit. He submitted that the original assessment was completed u/s 147/143(3) and no incriminating material was found during the course of search for A.Y. 2005-06 and 2006-07. Similarly, for A.Y. 2008-09 although the assessment was completed u/s 143(1) however, the period for issue of notice u/s 143(2) had expired. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Kabul Chawla, reported in 380 ITR 573 (Del), he submitted that the Hon'ble High Court in the said decision has held that jurisdiction u/s 153A cannot be assumed in case of a completed assessment on the date of search when no incriminating materials were found during the course of search. Relying on various other decisions including the decision of the Hon'ble Delhi High Court in the case of DCIT vs. Meeta Gutgutia reported in 395 ITR 526, he submitted that Hon'ble High Court in the said decision has held that invocation of section 153A to reopen concluded assessments of assessment years earlier to year of search was not justified in absence of incriminating material found during search qua each assessment year.
He submitted that the above decision of Hon'ble Delhi High Court was challenged by the Revenue and the SLP filed by the Revenue has been dismissed by the Hon'ble Supreme Court as reported in 96 taxmann.com 468. He also relied on the following decisions:- i) CIT vs Sinhgad Technical Education Society, 397 ITR 344 (SC); ii) INTAS Pharmaceuticals Ltd. vs. DCIT – IT (SS) A no.807to 809/Ahd/2010 and batch of other appeals, order dated 14.08.2015. iii) ACIT vs. Goldmohur Design & Apparel Park Ltd., 96 taxmann.com 375; iv) CIT vs. Smt. Shaila Agarwal, 346 ITR 130 (Allahabad).
He accordingly submitted that in absence of any incriminating material found during the course of search no addition can be made u/s 153A/143(3) in case of a completed assessment.
So far as the merit of the case is concerned, he submitted that the original assessment in this case was completed u/s 147/143(3) on 6th December, 2007 for A.Y. 2005-06 and on 8th December, 2007 for A.Y. 2006-07. The details which the Assessing Officer had called for during the course of assessment proceedings u/s 153A/143(3) of the IT Act were already on the record as they were filed by the assessee during the course of original assessment proceedings where the cases were selected for compulsory scrutiny as per CBDT Central Action Plan. The same were considered by the then Assessing Officer and were accepted by him. Now, there is no new material fact available with the Assessing Officer even after the search and seizure action u/s 132 of the IT Act which could be a cause for making a fresh assessment and making an addition on account of share application money. The Assessing Officer has not made any further inquiry after the search so as to find out that whatever details furnished during the course of original assessment proceedings/reassessment proceedings were incorrect or false. Since the assessee has established the identity and credit worthiness of the share applicants and the genuineness of the transaction during the original assessment proceedings and the Assessing Officer, after considering the submissions made by the assessee has accepted such share application and share premium as explained, therefore, in absence of any contrary material in the possession of the Assessing Officer, he cannot take a different view and put the assessee to a further test of producing the share applicants after a gap of so many years. He submitted that although these details were available in the assessment records of the assessee, the Assessing Officer in the order passed by him has not at all considered the same. Even though this fact was brought to the notice of the CIT(A), he has also not considered the argument of the assessee that all details were available in the assessment records since these details were filed during the course of original assessment proceedings. He accordingly submitted that when the fixed deposits seized during the course of search formed part of the regular books of account and, therefore, could not be construed as incriminating material and since no other incriminating material was found during the course of search, therefore, no addition can be made in the hands of the assessee in the absence of any adverse material found during the search or post search enquiries and especially when the original assessment was completed u/s 143(3)/147 accepting the share capital and share premium. Therefore, both legally and factually no addition can be made in the hands of the assessee.
The ld. DR, on the other hand, heavily relied on the orders of the Assessing Officer and CIT(A). He submitted that the assessee during the assessment year 2005- 06 has issued equity shares of Rs.5,40,600/-- on premium of Rs.2,64,89,400/- and similarly for A.Y. 2006-07 it has issued share capital of Rs.44,08,400/- on a premium of Rs.21,60,11,600/-. The assessee has obtained unsecured loan of Rs.6 crore during A.Y.2008-09. Despite being given adequate opportunity, the assessee failed to furnish justification for such huge premium. Further, the assessee has failed to furnish documentary evidence in support of identity and credit worthiness of the share applicants and the loan creditors and the genuineness of the transaction. Therefore, the ld. CIT(A) was fully justified in sustaining the addition made by the Assessing Officer for the above three years. So far as the arguments of the ld. counsel for the assessee that in absence of any incriminating material found during the course of search, no addition can be made u/s 153A/143(3) in case of a completed assessment is concerned, the ld. AR, referring to the decision of the Hon'ble Allahabad High Court in the case of CIT vs. Raj KumarArora reported in 367 ITR 517, submitted that the Hon'ble Allahabad High Court in the said decision has held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during the course of search operation, but also with regard to material available at the time of original assessment. Similar view has been taken by the Hon'ble Allahabad High Court in the case of CIT vs. Kesarwani Zarda Bhandar Sahson Allahabad In of 2014.
So far as the decision of the Hon'ble Delhi High Court in the case of CIT vs. Kabul Chawla (supra) relied by the ld. counsel is concerned, he submitted that the Hon'ble Kerala High Court has held that assessment proceedings generated by issuance of a notice u/s 153A(1)(a) can be concluded against interest of the assessee including making additions even without any incriminating material being available against the assessee in search u/s 132 on the basis of which notice was issued u/s 153A. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:-
i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.)
16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark Structural Engineering (P) Ltd. vs. DCIT (2018) 90 taxmann.com 56 (Bom); iv) DRB Exports (P) Ltd. vs. CIT (2018) 93 taxmann.com 490 (Cal); 16 v) Prem Castings (P) Ltd. vs. CIT (2017) 88 taxmann.com 189 (All); vi) CIT vs. Nipun Builders & Developers (P) Ltd. 30 taxmann.com 292; vii) CIT vs. Nova Promoters & Finlease (P) Ltd. 18 taxmann.com 217; viii) CIT vs. Ultra Modern Exports (P) Ltd. 40 taxmann.com 458; ix) CIT vs. Frostair (P) Ltd. 26 taxmann.com 11; x) CIT vs. N.R. Portfolio Pvt. Ltd. (2014) 42 taxmann.com 339; xi) CIT vs. Empire Builtech (P) Ltd. 366 ITR 110; & xii) CIT vs. Focus Exports (P) ltd. 51 taxmann.com 46.
The ld. counsel for the assessee in his rejoinder submitted that the decision of the Hon'ble Allahabad High Court in the case of Raj Kumar Arora (supra) is of no help to the Revenue for the reason that the High Court has only held that the assessment can be framed u/s 153A even if no incriminating material was found based on the material existing at the time of original assessment. The assessment can be of the undisclosed income found during the search and of income based on the material available at the time of original assessment. He submitted that it would be a complete misreading of the judgment of the Hon'ble Allahabad High Court to suggest that if an issue has been examined at the time of original assessment, it can be revisited or reviewed merely because search was taken place particularly when no material of any kind is found to indicate that the income determined at the time of original assessment needs to be interfered with. This is neither the import of the decision of the Hon'ble High Court nor by any stretch of imagination can such an interpretation be drawn from the ratio of the said decision. He submitted that the argument of the ld. DR that whether there be any material or not, the search by itself gives the power to the Assessing Officer to review his own order is misleading. He submitted that in the case of Raj Kumar Arora (supra), there was no scrutiny assessment and the material available at the time of original assessment was not examined nor any view for or against the assessee was taken by the Assessing Officer while making the original assessment. Further, the Revenue cannot rely on the same set of material for arriving at two contrary findings at two different points of time while the level of authority taking the decisions is same. Referring to the decision of the Ahmedabad Bench of the Tribunal in the case of INTAS Pharmaceuticals Ltd. vs. DCIT in IT (SS)A No.807/Ahd/ 2010, he submitted that the Tribunal has considered the decision of the Hon'ble Allahabad High Court in the case of Raj Kumar Arora (supra) and held that the said decision deals with the scope of section 153A and not that of assumption of jurisdiction which stands on a different footing. He reiterated that the Hon'ble Delhi High Court in the case of Meeta Gutgutia (supra) has held that reopening of completed assessment was not justified in the absence of incriminating material and the SLP filed by the Revenue has been dismissed by the Hon'ble Supreme Court on the question of law raised by the Revenue. He submitted that although the dismissal of SLP may not amount to laying down of a law, but, the fact remains that the Hon'ble Supreme Court did not find any infirmity in the view taken by the Delhi High Court that in the absence of incriminating material the concluded assessment cannot be reopened u/s 153A.
We have considered the rival arguments made by both the sides and perused the material available on record. We have also considered the various decisions cited before us. We find the original assessment in the instant case was completed u/s 143(3) of the IT Act on 6th December, 2007 for A.Y.2005-06 determining the total income at Rs.10,850/-. Similarly, for A.Y. 2006-07 the assessment was completed u/s 143(3) on 08.12.2007 determining the total income at Rs.10,850/-. A search u/s 132 of the IT Act was conducted in the case of bank accounts of the assessee on 12.11.2010 during which the following FDRs and cash have been found and seized:- FDR – Rs.3,34,50,000/- (OBC, Subharti Dental College Branch, Subhartipuram, Meerut) Cash – Rs.55,890/- (OBC Maliyana Branch, Meerut) FDR – Rs.18,82,83,070/- (OBC, Sadar Bazar, Meerut Cantt.) 19. Since the assessee did not file the requisite details as called for by the Assessing Officer to substantiate the identity and credit worthiness of the share applicants and genuineness of the transactions, the Assessing Officer made addition of Rs.2,70,30,000/- being the share capital of Rs.5,40,600/- and share premium of Rs.2,64,89,400/- received by the assessee during the impugned assessment year.
Similar addition of Rs.22,04,20,000/- has been made in A.Y. 2006-07. Although it was submitted before the CIT(A) that no incriminating material was found during the course of search and the Assessing Officer in the assessments completed u/s 143(3) has accepted such share capital and share premium and no contrary material was found during the course of search or after post search inquiry, however, we find the ld.CIT(A) sustained the addition made by the Assessing Officer, the reasons for which have already been reproduced in the preceding paragraphs. It is the submission of the ld. counsel for the assessee that in absence of any incriminating material found during the course of search, no addition u/s 153A/143(3) can be made in the case of a completed assessment. Although he relied on various decisions of the Hon'ble Delhi High Court and that of the coordinate Benches of the Tribunal, however, we find the issue stands decided against the assessee by the decision of the jurisdictional High Court in the case of CIT vs. Raj Kumar Arora (supra) wherein it has been held that the Assessing Officer has power to reassess returns of the assessee not only for undisclosed income found during the search operation, but also with regard to material available at the time of original assessment. Similar view has been taken by the Hon'ble Allahabad High Court in the case of CIT vs. Kesarwani Zarda Bhandar Sahson, Allahabad (supra) wherein it has been held that the Assessing Officer has power to reassess returns of the assessee not only for undisclosed income found during search operation, but also with regard to material available at the time of original assessment. In view of the binding decisions of the jurisdictional High Court, we are unable to accept the contention of the ld. counsel for the assessee that in the absence of any incriminating material found during the course of search, the initiation of proceeding u/s 153A are not valid. Therefore, the legal ground raised by the assessee stands dismissed.
Now, coming to the merit of the case, it is an admitted fact that in the order passed u/s 143(3) on 06.12.2007 and 08.12.2007 for A.Y. 2005-06 and 2006-07 respectively the Assessing Officer had examined the issue of share premium and share application money. The cases for both the years were selected for compulsory scrutiny as per CBDT Central Action Plan. On the basis of various details filed by the assessee as required by the Assessing Officer, the issue of share premium and share capital was accepted without making any addition.
We find during the course of search, no incriminating documents were found so as to prove that the documents filed during the course of original assessment proceedings are false or untrue. A perusal of the ‘Panchnama’ appearing on pages 3-5 of the paper book pages 1 to 13 shows that no search was conducted at the business premises of the assessee and the warrant was issued only in the name of the bank account of the assessee maintained with Oriental Bank of Commerce from where the fixed deposits were seized. These fixed deposits forming part of the regular books of account, in our opinion, cannot be held as incriminating material. The original assessment records were very much available with the Assessing Officer. Although the assessee did not appear before the Assessing Officer, however, it was the duty of the Assessing Officer to go through the past records of the assessee before making any addition in the ex parte order that too passed u/s 153A/143(3). Although the assessee submitted before the CIT(A) that the issue of share capital and premium was examined by the Assessing Officer during the assessment proceedings u/s 147/143(3), however, we find the ld.CIT(A) for reasons best known to him, closed his eyes and sustained the addition made by the Assessing Officer on the ground that the assessee did not appear before the Assessing Officer. Under these circumstances, we find merit in the argument of the ld. counsel for the assessee that the Revenue cannot rely on the same set of material for arriving at two contrary findings at two different points of time while the level of authority taking the decision remains the same. In our opinion, when the assessee during the course of original assessment proceedings had filed the requisite details such as the copies of share applications, bank statements including details of allotment, premium charge, etc., and nothing adverse was found during the course of search proceedings and considering the fact that nothing adverse during post search inquiries was found to negate the documents filed at the time of the reassessment proceedings, the present Assessing Officer, on the same set of material cannot take a different view than the view already taken by his predecessor at the time of original assessment merely because a search has taken place. In view of the above discussion, we are of the considered opinion that the addition made by the Assessing Officer and sustained by the CIT(A) for A.Y. 2005-06 and 2006-07 are not justified.
Accordingly, the Assessing Officer is directed to delete the addition made by him u/s 68 of the IT Act. The grounds of appeal raised by the assessee on merit are accordingly, allowed for A.Y. 2005-06 and 2006-07.
However, the facts for A.Y. 2008-09 are different. Here the Assessing Officer has not passed any order u/s 143(3) and the order was passed u/s 143(1). Therefore, there was no occasion on the part of the A.O. to apply his mind towards the issue of unsecured loan of Rs.6.00 crores. Therefore, our decision for A.Y. 2005-06 and 2006- 07 of this order cannot be applicable for the A.Y. 2008-09. Since the assessee had not furnished the requisite details before the lower authorities, therefore, considering the totality of the facts of the case and in the interest of justice, we deem it proper to restore the issue to the file of the A.O. with a direction to give one final opportunity to the assessee to substantiate the unsecured loan of Rs.6.00 crores to his satisfaction in terms of section 68 of the IT Act by providing the identity and capacity of the loan creditors and genuineness of the transaction. The A.O. shall decide the issue afresh in accordance with law after giving due opportunity of being heard to the assessee. We hold and direct accordingly.