Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI GEORGE MATHAN & SHRI S.JAYARAMAN
आदेश / O R D E R PER BENCH:
The above assessees have filed the above appeals against the separate orders of Commissioner of Income Tax (Appeals)-12, Chennai, in dated 31.7.2018 for the assessment year 2013-14 and of Commissioner of Income Tax (Appeals)-10, Chennai, in ITA No.143/16-17/CIT(A)-10 dated 15.2.2018 for the assessment year 2014-15 respectively. Since common issues are involved in these appeals, they are heard together and being disposed of together, for convenience sake.
The above assessees purchased shares off-market and claimed long term capital gains being profit on sale of those shares and claimed them as exempt income U/s.10(38). Based on the information received from the Directorate of Investigation, Kolkata, the cases were reopened/ selected for scrutiny, as the case may be. The AO concerned required the assessee to explain the transaction and furnish the required material etc. After considering the submissions of the assessees and taking into account of the information, and the material received from the Directorate of Investigation, Kolkata, the AO observed that the purchase and sale of & 1666 /Chny/2018 :- 3 -:
shares are penny stock. After analyzing these respective transactions of assessees, the AO concerned, denied the assessee’s claim holding that the assessee concerned was not able to prove that the impugned transactions was genuine. In view of that, the Assessing Officer concerned added the entire sale proceeds of shares relating to respective assessees to the returned income. Aggrieved against that order of the AO concerned, the above assessees filed separate appeal before the ld.CIT(A) concerned. The Ld. CIT(A) concerned dismissed the appeals of the respective assessees. Aggrieved against that order of the Ld.CIT(A) concerned, the above assessees filed the separate appeal before the Tribunal.
It was submitted by Ld. ARs that the issue raised in the above appeals was against the action of the Ld. CIT(A) in confirming the addition made by the Ld. Assessing Officer concerned in treating the purchase and sale of shares by the respective assessees, as penny stock transactions.
The Ld.ARs submitted on the lines of grounds of appeal and relied on the order of this Tribunal in the case Mr Sunil Kumar Lalwani Vs ITO & others, Non Corporate Circle 9(4), Chennai in & 660/ CHNY/2018 dt. 09.01.2019. Per Contra, the Ld DR submitted that the above assessees have claimed deduction U/s 10(38) but they have not proved the genuineness, therefore, reiterating the facts and circumstances & 1666 /Chny/2018 :- 4 -: of the above assessees case from the orders of the lower authorities, the Ld. DR supported those orders and invited our attention to this Tribunal decision in the case of Shri Heerachand Kanunga, for assessment years 2010-11 & 2011-12 in & 2787/Mds/2017 dated 03.05.2018 and pleaded that these appeals be decided accordingly.
We have considered the rival submissions of respective Counsels of the assessees and Departmental Representative. It is noticed the above assessees have not been given a fair opportunity to prove the genuineness but the assessment has been made primarily, based on the evidences collected by the Revenue in the course of the investigation conducted by them on the brokers / share broking entities etc. This is not permissible.
This being so, in the interests of natural justice, the issue of the genuineness of the transactions require re-adjudication. Since, the right to exemption must be established by those who seek it, the onus therefore lies on the assessee. In order to claim the exemption from payment of income tax, the assessee had to put before the Income Tax authorities proper materials which would enable them to come to a conclusion. (35 ITR 312 (SC)).Thus, the AO concerned must keep in mind that the onus of proving the exemption rests on the assessee. If the AO does have any evidence to the contrary, it is to be put to the above assessees for his & 1666 /Chny/2018 :- 5 -: rebuttal. The internal communications of the Revenue are evidences for drawing an opinion on possible wrong claims but they are not the final evidence. The relevant portion of the order of this Tribunal in the case of Mr. Sunil Kumar Lalwani Vs ITO & others, Non Corporate Circle 9(4), Chennai in & 660/ CHNY/2018 dt. 09.01.2019 is extracted as under:
“5. Per contra, Id. A.R submitted that the Hon'ble Delhi High Court in the case of Pr.CIT Vs. M/s.Laxman Industrial Resources Ltd., in ITA N'o.169/2017, C.M.APPL.7385/2017 vide order dated 14.03.2017 has held the issue in favour of the assessee. The Id. A.R also placed before us the decision of the Co-ordinate Bench of this Tribunal in the case of Shri Aravind Nandlal. Khatri Vs. Income Tax Officer, in for assessment year 2011-12 vide order dated 03.12.2018 wherein the Co-ordinate Bench of this Tribunal has held as follows:-
"5. We have considered the rival submissions on either side and perused the relevant material available on record. Admittedly, the A.O received information from Investigation Wing of the Department at Kolkata with regard to investment of the assessee in penny stock company, namely, M/s. Concrete Credit Limited. The assessee also admittedly sold the said shares and claimed exemption under Section 10(38) of the Act during the year wider consideration. Therefore,, the Assessing Officer has not disputed the source for investment. The Assessing Officer disallowed the claim of exemption on the ground that the investment was in a penny stock company. From the material available on record it appears that a copy of information said to be received from the Investigation Wing of the Department at Kolkata was not furnished to the assessee. It is not brought on record the relationship of the assessee with the promoters of M/s Concrete Credit Limited. It is also not brought on record the role of the assessee in promoting the company, namely, M/s Concrete Credit Limited, issue of public shares, inflation of price of shares, etc. In those circumstances, this Tribunal is of the considered opinion that the matter needs to be re- examined by the Assessing Officer. Accordingly, the orders of both the authorities below are set aside and the entire issue is remitted back to the file of the Assessing Officer. The A.O shall bring on record the role of the assessee in promoting the company and relationship of the assessee with other promoters, role of the assessee in inflating the price of shares, etc.. The Assessing Officer shall also furnish a copy of the report said to be received from the Investigation Wing of the Department & 1666 /Chny/2018 :- 6 -: at Kolkata to the assessee and thereafter decide the issue afresh in accordance with law, after giving a reasonable opportunity to the assessee."
Further, perusal of the above assessees cases show that they are similar to the facts in the case of Shri Heerachand Kanunga,
a decision of the Co-ordinate Bench of this Tribunal made for assessment years 2010-11 & 2011-12 in &
2787/Mds/2017 dated 03.05.2018 . The relevant portions from that order is extracted as under :-
“9. A perusal of the facts in the present case admittedly given room for suspicion. However, assessments are not to be done on the basis of mere suspicion. It has to be supported by facts and the facts are unfortunately not forthcoming in the Assessment Order, in the order of the Ld.CIT(A) nor from the side of the assessee. The main foundation of the assessment in the present case is the statement of one Shri Ashok Kumar Kayan who has admitted to have provided bogus Long Term Capital Gains to his clients. The said Shri Ashok Kumar Kayan also allegedly seems to have provided the assessee’s name and PAN as one of the beneficiaries. However, this statement given by Shri Ashok Kumar Kayan cannot be the foundation for the purpose of assessment in so far as Shri Ashok Kumar Kayan has not been provided to the assessee for cross-examination. In the absence of opportunity of cross-examination, the statement remains mere information and such information cannot be foundation for assessment.
Admittedly, the assessee has claimed to have purchased 15000 shares from M/s.BPL @ Rs.20/- per share totaling into Rs.3,00,000/-. The assessee claims to have paid cash for the purchase of these shares. The primary question would be as to where the purchase was done? If the purchase has been done in Kolkata, how was the cash transferred? When did the assessee received the share certificates and the share transfer forms? How did the assessee overcome the provisions of Sec.40A(3)? Was there adequate cash availability in the books of the assessee on 24.04.2008? Did the assessee travelled to Kolkata? How was the transaction done? Who applied for the demating of the shares? When were they demated? When were the shares transferred to the demat account of the assessee? To whom were the shares sold during the Assessment Years 2010-11 & 2011-12? When were the cheques received by the assessee? From whom did the assessee received the cheques?
& 1666 /Chny/2018 :- 7 -:
Was there any cash deposit immediately prior to the issuing of the cheque from the bank account of the purchaser of the shares of the assessee?
A perusal of the Assessment Order at Para No.7.1 shows that in the Written Submissions, the assessee states that he has purchased 15000 shares of M/s.BPL from M/s.ABPL, Kolkata. However, in Para No.8.3, it is mentioned that the assessee in good faith has purchased the shares of M/s.BPL from a sub-broker in his friends circle. What is the true nature of the transaction? From whom did the assessee actually purchase the shares? Did the assessee take possession of the shares in its physical form? In Para No.8.1 of the Assessment Order, it is mentioned that the assessee is an investor and has been regularly trading in shares. If this is so, does the demat account show such transactions being done by the assessee or is this the only one of transaction. Thus, clearly the facts required for adjudicating the appeals are not forthcoming. There is no evidence whatsoever to show that the assessee has held the shares for more than 12 months. This is because assuming that the demat has been done and the shares of M/s.BPL has come into the assessee’s demat account and has immediately flown out. Then the factum of the possession of the shares for more than 12 months have to be proved by the assessee. This is also not forthcoming. In reply to a specific query, as the date of the demat of shares, it was submitted by the Ld.AR that the demat was done on various dates. Then the question rises as to why there is so much of difference in the dates of demating when 15000 shares have been purchased together on 24.04.2008. No details in respect of M/s.BPL company is known, what is the product of the company which had lead to the share value of the company to go up from Rs.20/- to Rs.352/- in a period of two years. This would clearly be a case where the share value of the company was hitting the circuit breaker of the stock exchange on a daily basis and obviously it would have drawn attention. This being so, as the facts are not coming out of the Assessment Order nor the order of the Ld.CIT(A) nor from the side of the assessee, we are of the view that the issues in this appeal must be restored to the file of the AO for re- adjudication after granting the assessee adequate opportunity to substantiate its case and we do so.
The statement recorded by the Revenue from Shri Ashok Kumar Kayan cannot be used as an evidence against the assessee in so far as the statement has not been given to the assessee nor has Shri Ashok Kumar Kayan been provided to the assessee for cross-examination. However, the assessee shall prove the transaction of the Long Term Capital Gains in respect of which the assessee has claimed the exemption u/s.10(38) by providing all such evidences as required by the AO to substantiate the claim as also by producing the persons through whom the assessee has undertaken the transaction of the purchase and sale of the shares which would include the sub-broker, friend and the broker through whom the transaction has been done, before the AO for examination.
& 1666 /Chny/2018 :- 8 -:
In the result, the appeals filed by the assessee in & 2787/Chny/2017 are partly allowed for statistical purposes.”
Respectfully following the above orders, on the facts and circumstances of these cases, we deem it fit to remit the issue of exemption in these appeals back to the file of the Assessing Officer
concerned for re-adjudication on the lines indicated above. Therefore, the Assessing Officer concerned shall require the assessee; to establish who, with whom, how and in what circumstances the impugned transactions were carried out etc., to prove that the impugned transactions are actual, genuine etc. The above assessees shall comply with the respective Assessing Officer’s requirements as per law. The Assessing Officer concerned is also free to conduct appropriate enquiry as deemed fit. The Assessing Officer concerned shall also bring on record the role of the assessee in promoting the company and relationship of the assessee with other promoters, role of the assessee in inflating the price of shares, etc. as had been held by the Co-ordinate
Bench of this Tribunal in the case of Kanhaiyalal & Sons (HUF) v. ITO in , dated 06.02.2019 referred to supra. The Assessing Officer concerned shall furnish adequate opportunity to the above assessees on the material etc to be used against the above assessees and on appreciation of all the aspects, the Assessing Officer concerned would decide the matter in accordance with law. Thus, the & 1666 /Chny/2018 :- 9 -: issue of exemption claim u/s. 10(38) is restored to the file of the Assessing Officer concerned for re-adjudication on the lines indicated above.
In the result, the appeals of the assessees in the case of Smt.Ankita for assessment year 2013-14, and Sri Mohan Kumar Agarwal for the assessment year 2014-15 are partly allowed for statistical purposes.
Order pronounced on 16th December, 2019 in Chennai.