BELA JUNEJA
What did the High Court hold?
The Tribunal upheld the CIT(A)'s order, agreeing that the difference between the agreed price and the sale deed price constituted unexplained investment. The appellant failed to provide a satisfactory explanation for this discrepancy.
What were the facts?
During a search operation, documents related to property transactions in the appellant's name were found. The appellant purchased a property for a stated consideration of ₹8 lakhs, but an earlier agreement indicated a purchase price of ₹31 lakhs.
What were the issues?
Whether the difference between the sale agreement price and the sale deed price for a property constitutes unexplained investment. Whether the lower authorities' findings on the facts of the case are perverse or infirm.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
ITA No. 779/2011
Page 1 of 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
ITA No. 779/2011
Date of Order : 23RD MAY, 2011
BELA JUNEJA
… APPELLANT
Through: Dr. Rakesh Gupta, Advocate
Versus
COMMISSIONER OF INCOME TAX ... RESPONDENT
Through: Mr. Kamal Sawhney, Advocate.
CORAM: HON’BLE MR. JUSTICE A.K.SIKRI HON’BLE MR. JUSTICE M.L.MEHTA
Whether the Reporters of local papers
NO be allowed to see the judgment?
To be referred to Reporter or not?
Whether the judgment should be
NO reported in the Digest?
M.L. MEHTA, J. (Oral)
A search and seizure operation was carried out on 22nd September, 2005 under Section 132 of the Income Tax Act, 1961 at the premises of Sh. Pravin Juneja at E-47, Greater Kailash-II, New Delhi and during the course of said search documents relating to sale and purchase of property were found. In those documents transaction had been carried out in the name of his wife Smt. Bela Juneja/appellant.
ITA No. 779/2011
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Notice under Section 153A/153C of the Income Tax Act was issued calling upon the appellant/assessee to furnish return. In response thereto, she furnished return of her income declaring her total income of `2,83,546/-. The documents which were seized included, (i) balance sheet and statement of capital accounts of Smt. Bela Juneja and Pravin Juneja as on 31st March, 2002 (ii) receipt dated 18th October, 2004 issued by S.C. Sharma of `1 lakhs received in cash from Smt. Bela Juneja.
The Assessing Officer noted that the assessee had purchased property bearing 40/43, Chittranjan Park, 2nd Floor terrace and as per the sale deed the consideration was `8,45,600/- [`45,600/- was towards cost of stamp papers]. During the course of proceedings an agreement dated 20th October, 2004 executed between Sh. A.B. Singh, owner, and Sh. Pravin Juneja for the purchase of the said property was found. As per this agreement, the property was agreed to be sold for consideration of `31 lakhs by Sh. A.B. Singh on 20th October, 2004. An amount of `1 lakh was shown to have been received by the vendor in cash and `15 lakhs was paid on 25th October, 2004 and balance `15 lakhs was to be paid on or before 30th
ITA No. 779/2011
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October, 2004 at the time of handing over of the possession. However, the sale deed was registered in the name of assessee on 27th October, 2004 for `8 lakhs. The assessee had not furnished any plausible explanation for the difference between agreed price of `31 lakhs and actual price as per sale deed of `8 lakhs. The Assessing Officer held that difference of `22,54,400/- as unexplained investment under Section 69 of the Act.
The CIT(A) dismissed the appeal of the assessee. While doing so, the CIT(A) gave following reasons:-
“From the above description of the property in the sale deed, it cannot be said that the second floor and terrace over the second floor is unauthorized construction. Thus, the appellant has not adduced any cogent evidence to suggest the reasons for reduction in the purchase price from Rs.31 lakhs as agreed vide agreement dated 24- 10-2004 to Rs.8 lacs shown in the deed registered on 29-10-2004. By considering the surrounding circumstances and also applying the test of human probability, it is clear that the appellant had paid a total consideration of Rs.31 lacs, whereas the sale deed was registered only for Rs.8 lacs. The very fact that the amount of Rs.1 lakhs in cash paid on 20-10-2004 was not adjusted against purchase consideration of Rs.8 lacs shown in registered deed, where
ITA No. 779/2011
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the total payment of Rs.8 lacs was shown to be made by three cheques only clearly shown that the appellant has paid the excess amount over and above the amount shown in the sale deed. Hence, the AO was justified in making an addition of Rs.22,54,400/- (it should have been Rs.23 lacs i.e. difference between Rs. 31 lacs and Rs.8 lacs) as unexplained investment towards the acquisition of property no. 40/43, Chittranjan Park (2nd Floor with terrace), New Delhi. Hence the addition of Rs.22,54,400/- is confirmed.”
The Tribunal while agreeing with CIT(A), recorded as under:- “Coming to the material available on record, enough evidence was found by the lower authorities pertaining to assessee from the premises in which she was living that the above payment in respect of property was made by her. The same has neither been accounted for nor assessee has given any satisfactory reply about the investment in question. In view thereof, we see no infirmity in the orders of lower authorities. Accordingly, order of CIT(A) sustaining the addition in question is upheld.”
We have heard learned counsel for the assessee as also for the Revenue.
No question of law could be pointed out by learned counsel for the assessee for our consideration. These were all questions of facts on which the findings have been recorded by the
ITA No. 779/2011
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authorities below. There is no perversity or infirmity in the impugned order. There is no question of law involved, much less substantive question of law. The appeal merits dismissal and is hereby dismissed.
M.L.MEHTA
(JUDGE)
A.K.SIKRI (JUDGE)
MAY 23, 2011 AK
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