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Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI
Before: SHRI R. K. PANDA & MS. SUCHITRA KAMBLE
Assessee by : Shri Hiren Mehta Shri Sanjeev Kwatra, CA Department by : Shri Atiq Ahmad, Sr.DR Date of hearing : 13-06-2018 Date of pronouncement : 27-06-2018 O R D E R
PER R. K. PANDA, AM :
This appeal filed by the assessee is directed against the order dated 25.01.2018 of the CIT(A)- 29, New Delhi relating to assessment year 2011-12.
Facts of the case, in brief, are that the assessee is a private limited company engaged in the business of trading of diamond jewellery. It filed its return of income on 28.09.2011 declaring Nil income. Subsequently, on the basis of information received from the Investigation Wind of the Income Tax Department that the assessee has received share application money/share premium amounting to Rs.6,00,00,000/- from different entry providing companies in financial year 2010-11, the Assessing Officer reopened the assessment by issue of notice u/s 148 of the I.T. Act after recording the following reasons :-
“Recording reasons for initiating proceedings u/s 148 r.w.s. 147 of the I.T. Act, 1961. A search u/s 132 of the Act was carried out on 15.10.2013 SRM group of companies on the basis of information that the SRM group has introduced its own unaccounted income in the books of its companies in the guise of share capital and share premium shown to have been received from various entry providing non-descript companies.
2. Accordingly, information was received from the Investigation Wing of Income Tax Department, New Delhi that during F.Y. 2011-12 relevant to A Y 2012-13, M/s Bhavya Gold Pvt. Limited, has received total amount of Rs. 6.0 Crore in the form of share capital and share premium from various paper/shell companies mainly based in Kolkata and Mumbai. During the assessment proceedings for A.Y. 2012-13 the assessee has submitted that Rs. 6 crores was introduced in the F. Y. 2010-11 relevant to A. Y. 2011-12.
Further, it has been gathered the director of M/s SRM group namely Shri Ashok Kumar Goel and Shri Pradeep Kumar Goel are also directors in this company. The paper/shell companies who have invested in M/s Bhavya Gold Private Limited are among 133 investing companies who have invested in the group companies of SRM Group in the form of share capital & share premium All the 15 companies have been established as paper/shell companies who have no business activities and are engaged in providing accommodation entries to different companies.
4. In view of the above discussions, it can be concluded that these investing companies are mere paper/shell companies who have no business activities and are engaged in providing accommodation entries to different companies and accordingly, an amount of Rs 6.0 Crore received under the head share application/share premium is not genuine and hence, liable to be added u/s 68 of the IT Act, 1961 in AY 2011-12.
5. In view of the above, as income chargeable to tax has escaped assessment by way of failure to disclose all the material facts truly and fully, I have reasons to believe that income chargeable to tax has escaped assessment within the meaning of section 147 of the Income Tax Act, 1961. Date : 21.01.2016 Sd/- (Gautam Deb) DCIT, Central Circle- 25, New Delhi.
3. In response to the notice, the assessee submitted that the original return of income filed u/s 139(1) on 28.09.2011 may be treated as return filed in response to the notice u/s 148 of the I.T. Act.
4. During the course of assessment proceedings, the Assessing Officer observed that the following 15 companies have invested in the share capital/share premium of M/s Bhavya Gold Pvt. Ltd. i.e. the assessee company :-
S.No. Name of Indiv./Comp. (Sh./Smt./M/s) Share capital and premium 1 M/s Roopali Marketing Limited 1000000 2 M/s Lombard Realty Pvt. Ltd. 2500000 3 M/s Penant Commotrade Pvt. Ltd. 2500000 4 M/s Raga Tradecon Pvt. Ltd. 5000000 5 M/s Ashok Investors Trust Ltd. 2500000 6 M/s Albino Investment Consultants Pvt. 2500000 Ltd. 7 M/s Welkin Investment Consultants Pvt. 2500000 Ltd. 8 M/s Intellectual Securities Private Limited 2500000 9 M/s Mukul Mills Pvt. Ltd. 2500000 10 M/s Monterry Sales Pvt. Ltd. 7500000 11 M/s Dabrial Investment & Financiers Pvt. 5000000 Ltd. 12 M/s Hooghly Vinimay Pvt. Ltd. 5000000 13 M/s Raikot Finance and Investment Pvt. 5000000 Ltd. 14 M/s Rose Securities Limited 2500000 15 M/s VSG Leasing and Finance Company 2500000 Ltd. Total 6,00,00,000/-
5. He noted that all the above 15 companies are paper/shell companies who have no business activities and are engaged in providing accommodation entry.
He, therefore, asked the assessee to explain that the share capital and share premium received to the tune of Rs.6,00,00,000/- be not treated as unexplained cash credit within the meaning of section 68 of the I.T. Act.
The assessee, in response to the same, submitted that it belongs to Shree Raj Mahal Jewellers Group (SRM Group) and the group has filed an application dated 11.07.2016 before Income Tax Settlement Commission (ITSC) which has been duly admitted u/s 245D(2) of the I.T. Act. In the statement of facts (SoF) attached to ITSC it has been clearly stated that stock found short at the time of search in various group entities was utilized for making sales outside books of accounts and the cash so generated was utilized for making investment in properties and introducing the money in the books of the group concern through share capital. The amount of Rs.6,00,00,000/- allegedly received as share capital by the assessee company is also part of the same procedure as explained above. It may also be pointed out that the utilization of cash is mentioned in details in Annexure-F forming part of the settlement application. Although, the assessee company is not an applicant before ITSC, however, being a group concern cash utilized for introduction of share capital is duly stated in annexure- F (Utilization Chart) at Sl. No.18. In view of the above, it was submitted that no separate addition is warranted on account of alleged unexplained share capital since the amount of Rs.6,00,00,000/- has already been included in the settlement application of the SRM Group companies.
However, the Assessing Officer was not satisfied with the explanation given by the assessee. He perused the bank statement obtained from Tamilnad Mercantile Bank Ltd. Karol Bagh Branch and noted that the pattern of debt and credit entries clearly depict that these are accommodation entries. Rejecting the explanation given by the assessee, the Assessing Officer made addition of Rs.6,00,00,000/- u/s 68 of the I.T. Act.
Before the ld. CIT(A), the assessee apart from challenging the quantum addition also challenged the validity of reopening of the case u/s 147 of the I.T.
Act. However, ld. CIT(A) was not satisfied with the explanation given by the assessee and dismissed the appeal on both the issues. So far as validity of re- assessment proceedings is concerned, he decided the issue against the assessee by observing as under :-
“5.2 I have considered the facts and circumstances of the case, submission of the appellant as well as the case laws relied upon and perused the assessment order. From the perusal of the details/document filed by the appellant, it is clear that the share applicants were not having any business activity. They were having meager income from which it is clear that those were paper/shell companies engaged in giving accommodation entries to the beneficiaries in the garb of share capital/premium. Reliance is placed on the following judgements:- (i) Hon'ble Supreme Court in the case of Raymond Woolen Mills Ltd. vs. ITO & others has held:- "In determining whether commencement of reassessment proceedings was valid it has only to be seen whether there was prima facie some material on the basis of which the department could reopen the case.
The sufficiency or correctness of the material is not a thing to be considered at this stage.” (ii) Hon'ble Supreme Court in the case of Yogendr Kumar Gupta vs. ITO has held:- "Whether subsequent to completion of original assessment, AO, on basis of search carried out in case of another person, came to know that loan transaction of assessee with a finance company were bogus as said company was engaged in providing accommodation entries, it being a fresh information, he was justified in initiating reassessment proceeding in case of assessee" (iii) Hon'ble Delhi High Court in the case of Acorus Unitech Wireless P. Lid. Vs. ACIT has held:- “In terms of section 148, law only requires that information or material on which AO record his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. (iv) Hon'ble Delhi High court in the case of PCIT vs. Paramount Communication P. Ltd. has held : "Information regarding bogus purchase by assessee received by DRI from CCE which was passed on to revenue authorities was tangible material outside record to initiate valid reassessment proceedings.” (v) Hon'ble Supreme Court in the case of Paramount Communication P. Ltd. vs. PCIT has held:- " .... SLP of assessee dismissed. Information regarding bogus purchase by assessee received by DRI from CCE which was passed onto revenue authorities was tangible material outside record to initiate valid reassessment proceedings." (vi) Hon'ble Gujarat High Court in the case of Ankit Financial Services Ltd. vs. DCIT has held :- ".......... Where material recovered in search of another person indicated that assessee had received bogus share applications through accommodation entries, since assessee was beneficiary, initiation of reopening was justified." (vii) Hon'ble Gujarat High Court in the case of Aaspas Multimedia Ltd. vs. DCIT has held:- " ..... where reassessment was made on basis of information received from Pr. DIT (Investigation) that assessee was beneficiary of accommodation entries by way of share application provided by third party, same was justified." 5.3 In view of above discussion and the case laws, I find that there was no infirmity in the AO's order. The appellant was asked to prove the genuineness of the share applicant/share application money by filing the relevant documents/details but they failed to do so. Therefore, the case was not reopened in mechanical manner but the same was reopened after proper application of mind. So far as the other case laws relied upon by the appellant are concerned neither the present case was reopened based on mere information received from the investigation wing, nor the reasons recorded were vague. Before reopening the case proper exercise was carried out by the AO to investigate the matter and when he satisfied himself on proper application of his mind to the material then only he concluded that he had reason to believe that the income of the appellant has escaped assessment. In view of the above discussion, the ground raised by the appellant are dismissed.”
Aggrieved with such order of the ld. CIT(A), the assessee is in appeal before the Tribunal by raising the following grounds :-
“1. That on the facts and circumstances of the case and in law, the order passed by CIT (A)-29, New Delhi (hereinafter referred to as CIT (A)), is bad in law.
2. That on the facts and circumstances of the case and in law the CIT (A) was not justified in upholding the action of AO in initiating reassessment proceedings which are invalid and illegal being void-ab-initio as the AO has not applied his mind and not came to an independent conclusion that he has reasons to believe that the income of the assessee has escaped assessment which was a jurisdictional requirement for reopening of the assessment u/s 147/148 of the I.T. Act.
3. That on the facts and circumstances of the case and in law the CIT (A) was not justified in upholding the action of AO in initiating reassessment proceedings which are invalid and illegal being void-ab-initio as there was no mention about existence of any tangible material in the reasons to believe formed by the A.O. hence the reassessment proceedings were not validly initiated.
4. That on the facts and circumstances of the case and in law the CIT (A) was not justified in upholding the action of AO in making an addition of Rs. 6,00,00,000/- by treating the share capital and share premium received during the assessment year under consideration as unexplained cash credit u/s 68 of the Income Tax Act.
That on facts and circumstances of the case and in law, the notice u/s 148 of the IT is invalid as the alleged satisfaction recorded by the AO is the borrowed satisfaction and reproduction of conclusion drawn in the investigation report and not on the basis of further enquiry by the AO for the formation of the reasons to believe that income had escaped assessment in the appellant case.
6. That on the facts and circumstances of the case and in law, the impugned addition made by CIT(A) is not sustainable as proper and reasonable opportunity was not provided to the assessee during the course of assessment proceedings.
7. That on the facts and circumstances of the case and in law the CIT(A) was not justified in upholding the action of AO that he has not confronted the bank statements received from respective branch manager during the course of assessment proceedings for rebuttal nor the contents of such inquiries were made available to the assessee for clarification.
8. That on the facts and circumstances of the case and in law the CIT(A) was not justified in upholding the action of AO in treating the debit and credit entries of the bank account of the appellant as accommodation entries.
9. That the appellant craves leave to add, alter, modify any of the grounds at the time of hearing or before the hearing.”
Although a number of grounds have been raised, the ld. counsel for the assessee confined his argument only to ground no.2 and 3 in which the assessee has challenged the validity of reassessment proceedings. Referring to the reasons recorded by the Assessing Officer, copy of which is placed at page 11 of the Paper Book, he submitted that there is absolutely no independent application of mind by the Assessing Officer and he did not come to an independent conclusion that he had reasons to believe the escapement of income. He submitted that in the reasons recorded there is no mention about existence of any tangible material. The satisfaction recorded by the Assessing Officer is borrowed satisfaction entirely based upon the alleged material/ information received from the Investigation Wing and the reasons are in-fact conclusions. Referring to the reasons, he submitted that the search action was carried out on 15.10.2013 on SRM group of companies on the allegation that share capital has been received from various entry providing companies in Kolkata and Delhi. On the basis of the same, the Assessing Officer has drawn a conclusion that investing companies are mere shell companies and, therefore, the amount of Rs.6.00 crores received under the head share application is not genuine. He submitted that the Assessing Officer has referred to the statement of Shri Rajesh Kumar Aggarwal recorded by the Investigation Wing, Kolkata where it has been admitted by him that 22 out of 40 companies controlled and managed by him had made investments in share capital in group companies of SRM. He had stated that he provided entries to various companies like Ginni Gold, Goel Exim India Pvt. Ltd., PLB Infrastructure Pvt. Ltd., SRM Diamond Pvt. Ltd., Goel Impex Pvt. Ltd., SRM Securities Pvt. Ltd. and Bhavya Gold Pvt. Ltd.. Further, according to the Assessing Officer, all the 15 companies have been established as paper/shell companies who have no business activities and are engaged in providing accommodation entries to different company.
Referring to the statement of Shri Rajesh Kumar Aggarwal recorded u/s 131 of the I.T. Act by the DDIT (Investigation) on 22.01.2014, he drew the attention of the Bench to the Question No.9 wherein Shri Rajesh Kumar Aggarwal has given the list of the 22 companies which are controlled by him.
Referring to the same, he submitted that the assessee has not received any share application money from any of the 22 companies controlled by Shri Rajesh Kumar Aggarwal. Therefore, the reasons recorded by the Assessing Officer are very vague, scanty, sketchy and, therefore, the re-assessment proceedings should be quashed. He submitted that the following information which is essential for formation of belief is completely missing in the reasons :-
(a) Names of the investing companies, (b) Amount invested by each company,
(c) Accommodation entry provider’s bank details, (d) Alleged instrument number, date, amount by which accommodation entry was received, (e) Name of the bank and branch and account number from which the alleged entry originated.
In absence of the above, the reasons being not specific but vague and general and would not lead to arriving at a satisfaction regarding escapement of income.
He submitted that there is a complete non-application of mind and independent enquiry by the Assessing Officer. He has merely reproduced the observation of the Investigation Wing regarding alleged weak financials of the investing companies and the peculiar characteristics of the bank account of entry provider companies. He submitted that after the information received from Investigation Wing, the Assessing Officer has straightway derived conclusion regarding the escapement of income. There is no live link between the formation of the Assessing Officer’s belief and tangible material.
Referring to the decision of the Hon’ble Delhi High Court in the case of Pr.CIT vs. Meenakshi Overseas (P) Ltd. reported in 82 taxmann.com 300, he submitted that the Hon'ble High Court in the said decision has held that where re-assessment was resorted to on basis of information from DIT (Investigation) that assessee had received accommodation entry but there was no independent application of mind by Assessing Officer to tangible material and reasons failed to demonstrate link between tangible material and formation of reason to believe that income had escaped assessment, re-assessment was not justified.
Referring to the decision of Hon’ble Delhi High Court in the case of Pr.CIT vs. RMG Polyvinyl (I) Ltd. reported in 396 ITR 5, he submitted that the Hon'ble High Court in the said decision has held that where information was received from investigation wing that assessee was beneficiary of accommodation entries but no further enquiry was undertaken by Assessing Officer, said information could not be said to be tangible material per se and, thus, re-assessment on said basis was not justified.
Referring to the decision of Hon’ble Delhi High Court in the case of Sabh Infrastructure Ltd. vs. ACIT vide W.P.(C) 1357/2016 order dated 25.09.2017, he submitted that the Hon'ble High Court in the said decision has held that there has to be reasons to believe and not merely reasons to suspect that income has escaped assessment.
Relying on various decisions, he submitted that the re-assessment proceedings initiated by the Assessing Officer and upheld by the ld. CIT(A) being void ab-initio has to be quashed.
Ld. DR on the other hand heavily relied on the order of the ld. CIT(A).
He submitted that ld. CIT(A) after carefully going through the reasons recorded by the Assessing Officer had upheld such re-assessment proceedings. He submitted that it is very clear from the details/documents filed by the assessee that the share applicants were not having business activities and were having meager income which clearly proves that those paper/shell companies were engaged in giving accommodation entries. Since the case was not reopened in a mechanical manner but was reopened after proper application of mind, therefore, the various decisions relied on by the ld. counsel for the assessee are distinguishable and are not applicable to the facts of the present case. He also relied on the decisions, which were relied on by the ld. CIT(A) while deciding the issue.
We have considered the rival arguments made by both the sides, perused the material available on record and the Paper Book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find the Assessing Officer on the basis of information received from the Investigation Wing of the Income Tax Department, New Delhi that M/s PLB Infrastructure Pvt. Ltd. has received share application money/share premium amounting to Rs.6,00,00,000/- from different entry providing companies in financial year 2010-11 had reopened the assessment by issue of notice u/s 148 of the I.T. Act, the reasons for which are already reproduced in the preceding paragraph. We find the ld. CIT(A) upheld the action of the Assessing Officer in reopening of the assessment, the reasons of which are also reproduced in the preceding paragraph. It is the submission of the ld. counsel for the assessee that the assumption of jurisdiction by the Assessing Officer u/s 147 of the I.T. Act is void ab-initio since there is (a) non-application of mind by the Assessing Officer in recording reasons, (b) Lack of tangible material and non-existence of live link between formation of belief by the Assessing Officer and the tangible material (c) The satisfaction recorded by the Assessing Officer is borrowed satisfaction entirely based upon the alleged material/ information received from the Investigation Wing and the reasons are in-fact conclusions.
20. We find merit in the above arguments of the ld. counsel for the assessee.
We find from the statement of Shri Rajesh Kumar Aggarwal recorded by the DDIT (Investigation) u/s 131 of the I.T. Act on 22.01.2014 wherein Shri Rajesh Kumar Aggarwal in reply to Question No.9 had given the list of 22 companies which are controlled by him. The relevant question and answer reads as under :-
“Q.9 Please state the names of the companies/proprietorship concerns managed/controlled by you and also state who are the directors in these companies/proprietorship concerns? Ans. As far as my memory goes, as per the list provided by you related to SRM Group of cases of Delhi around 22 (approximately) shell/paper companies are being controlled by me. The books of accounts of those companies are maintained in the computers in my office. The directors of those companies are as under :- Sl.No. Name of the company Directors 1. Festino Agro Pvt. Ltd. Palat Mandal Ajay Sharma 2. Immortal Vinimay Pvt. Ltd. Mritnunjay Pal Saheb Ghosal 3. Active Suppliers Pvt. Ltd. Mritnunjay Pal Saheb Ghosal
Kushal Infotech Pvt. Ltd. Palat Mandal Saheb Ghoshal 5. Mahadhan Vyapar Pvt. Ltd. Saheb Ghosh Ajay Sharma 6. Gajanand Agrotech Ltd. Palat Mandal Saheb Ghoshal 7. Titanic Chemical Pvt. Ltd. Palat Mandal Saheb Ghoshal 8. Parijat Commodeal Pvt. Ltd. Mrituyanjay Pal Saheb Ghoshal 9. Goodfaith Pharmaceutical Pvt. Mrituyanjay Pal Saheb Ghosal Ltd. 10. Mayur Vanijya Pvt. Ltd. Mrityunjay Pal Saheb Ghosal 11. Monalisa Commercial Pvt. Ltd. Saheb Ghoshal Ajay Sharma 12. Navrekha Commotrade Pvt. Ltd. Saheb Ghoshal Ajay Sharma 13. Octal Commodities Pvt. Ltd. Palat Mandal Saheb Ghoshal 14. Mukul Mills Pvt. Ltd. Mrityunjay Pal Saheb Ghoshal 15. Gajeshwar Sales Pvt. Ltd. Palat Mandal Ajay Sharma 16. Exotica Commodity Pvt. Ltd. Mrityunjay Pal Saheb Ghoshal 17. Bhavtarani Sales Pvt. Ltd. Saheb Ghoshal Ajay Sharma 18. Eversite Commodity Pvt. Ltd. Saheb Ghoshal Ajay Sharma 19. Fastino Agencies Pvt. Ltd. Palat Mandal Saheb Ghoshal 20. Malavika Merchants Pvt. Ltd. Palat Mandal Saheb Ghoshal 21. Trimline Vyapar Pvt. Ltd. Mrityunjay Pal Ajay Sharma 22. Dhansri Merchaant Pvt. Ltd. Palat Mandal Mrityunjay Pal
Sir, apart from the above companies I am controlling and managing a few more companies. Here I would like to mentioned that the above directors in all of these companies are dummy directors who are mostly my employees who lend their names for directorship in lieu of some compensations. The above companies also do not have any business activity at all and are created by my only for the sole purpose of providing accommodation entries.”
From the above, it is seen that none of the 22 companies controlled by him figure out in the list of companies from whom the assessee received share capital/share application money. From the above, it is evident that the re- assessment is based upon information received from Investigation Wing of the Income Tax Department to the effect that the assessee has received an amount of Rs.6,00,00,000/- in the form of share capital/share premium from various paper/shell companies. However, there was no independent application of mind by the Assessing Officer to any tangible material and the reasons failed to demonstrate any live link between the tangible material and formation of reasons to belief that income has escaped assessment.
22. The Hon’ble Delhi High Court in the case of Meenakshi Overseas (P.)
Ltd. (supra) has held that where reassessment was resorted to on the basis of information from DIT (Investigation) that assessee had received accommodation entry but there was no independent application of mind by Assessing Officer to tangible material and reasons failed to demonstrate link between tangible material and formation of reason to believe that income had escaped assessment, reassessment was not justified. The relevant observation of the Hon'ble High Court reads as under :-
“19. A perusal of the reasons as recorded by the AO reveals that there are three parts to it. In the first part, the AO has reproduced the precise information he has received from the Investigation Wing of the Revenue. This information is in the form of details of the amount of credit received, the payer, the payee, their respective banks, and the cheque number. This information by itself cannot be said to be tangible material.
Coming to the second part, this tells us what the AO did with the information so received. He says: "The information so received has been gone through." One would have expected him to point out what he found when he went through the information. In other words, what in such information led him to form the belief that income escaped assessment. But this is absent. He straightaway records the conclusion that "the abovesaid instruments are in the nature of accommodation entry which the Assessee had taken after paying unaccounted cash to the accommodation entry given (sic giver)". The AO adds that the said accommodation was "a known entry operator" the source being "the report of the Investigation Wing".
21. The third and last part contains the conclusion drawn by the AO that in view of these facts, "the alleged transaction is not the bonafide one. Therefore, I have reason
to be believe that an income of Rs. 5,00,000 has escaped assessment in the AY 2004- 05 due to the failure on the part of the Assessee to disclose fully and truly all material facts necessary for its assessment... "
As rightly pointed out by the ITAT, the 'reasons to believe' are not in fact reasons but only conclusions, one after the other. The expression 'accommodation entry' is used to describe the information set out without explaining the basis for arriving at such a conclusion. The statement that the said entry was given to the Assessee on his paying "unaccounted cash" is another conclusion the basis for which is not disclosed. Who is the accommodation entry giver is not mentioned. How he can be said to be "a known entry operator" is even more mysterious. Clearly the source for all these conclusions, one after the other, is the Investigation report of the DIT. Nothing from that report is set out to enable the reader to appreciate how the conclusions flow therefrom.
23. Thus, the crucial link between the information made available to the AO and the formation of belief is absent. The reasons must be self evident, they must speak for themselves. The tangible material which forms the basis for the belief that income has escaped assessment must be evident from a reading of the reasons. The entire material need not be set out. However, something therein which is critical to the formation of the belief must be referred to. Otherwise the link goes missing.
The reopening of assessment under Section 147 is a potent power not to be lightly exercised. It certainly cannot be invoked casually or mechanically. The heart of the provision is the formation of belief by the AO that income has escaped assessment. The reasons so recorded have to be based on some tangible material and that should be evident from reading the reasons. It cannot be supplied subsequently either during the proceedings when objections to the reopening are considered or even during the assessment proceedings that follow. This is the bare minimum mandatory requirement of the first part of Section 147 (1) of the Act.
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In the present case, as already noticed, the reasons to believe contain not the reasons but the conclusions of the AO one after the other. There is no independent application of mind by the AO to the tangible material which forms the basis of the reasons to believe that income has escaped assessment. The conclusions of the AO are at best a reproduction of the conclusion in the investigation report. Indeed it is a 'borrowed satisfaction'. The reasons fail to demonstrate the link between the tangible material and the formation of the reason to believe that income has escaped assessment.
For the aforementioned reasons, the Court is satisfied that in the facts and circumstances of the case, no error has been committed by the ITAT in the impugned order in concluding that the initiation of the proceedings under Section 147/148 of the Act to reopen the assessments for the AYs in question does not satisfy the requirement of law.”
The Hon’ble Delhi High Court in the case of RMG Polyvinyl (I) Ltd. (supra) following the above decision has held that where information was received from Investigation Wind that assessee was beneficiary of accommodation entries but not further enquiry was undertaken by the Assessing Officer, said information could not be said to be tangible material per se and, thus, reassessment on said basis was not justified.
24. Since in the instant case none of the companies from whom the assessee company has received share capital/share premium are mentioned in the statement of Shri Rajesh Kumar Aggarwal, therefore, it is a clear case of no independent application of mind by the Assessing Officer to the tangible material and the reasons failed to demonstrate live link between tangible material and formation of reasons to believe that income has escaped assessment. The satisfaction recorded by the Assessing Officer is at best a reproduction of the conclusion of the investigation wing report and is a borrowed satisfaction. Since the reasons do not demonstrate the live link between the tangible material and formation of reasons to believe that income has escaped assessment, therefore, we hold that the initiation of re-assessment proceedings by the Assessing Officer merely on the basis of information received from the Investigation Wing and without any independent application of mind is void ab-initio. We, therefore, set-aside the order of the ld. CIT(A) and the grounds challenging the validity of the re-assessment proceedings are allowed. Since the assessee succeeds on the legal ground, the other grounds are not being adjudicated being academic in nature.
In the result, the appeal filed by the assessee is allowed. Order pronounced in the open Court on this 27th June, 2018.