NANCHAND B SHAH,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

The assessee has filed this appeal with the delay of one day. The ld. AR of the assessee has made oral request for condonation of delay in filing of the appeal. The ld. AR submitted that period of limitation for filing the appeal was wrongly calculated. Thus, the delay of one day occurred in filing of the appeal. The delay in filing of the appeal is not intentional or deliberate but has occurred for the inadvertent mistake caused due to reason already stated. The delay in filing of the appeal is condoned and the appeal is admitted to be heard and disposed of on merits.

The facts germane to the present appeal are : A search and seizure action u/s. 132 of the Act was carried out at the business and residential premises of assessee on 29-03-2003. During course of search Rs.40,00,000/- cash was seized from residence of assessee. A simultaneous search was also carried out in the case of Soni group comprising of Shriram Hiralal Soni and Jugalkishor H. Soni who are engaged in the business of finance, broking and money lending. On the basis of documents found and seized from the premises of Shriram H. Soni, the Department came to the conclusion that the assessee is engaged in lending of unaccounted cash to Soni Group. The Assessing Officer for the assessment year 2001-02, framed assessment u/s. 153A r.w.s. 143(3) of the Act. During the course of assessment proceedings, the Assessing Officer inter alia made additions on account of unaccounted interest income and unexplained investment in money lending business. The additions made by Assessing Officer during assessment are as under : i. Unexplained investment in money lending business Rs.59,00,000/-. ii. Unaccounted Interest Income Rs.17,01,000/-.

Shri Rajiv Thakkar appearing on behalf of the assessee submitted that the Tribunal in quantum appeals filed by the assessee for assessment years 1998-99 to 2004-05 in ITA Nos. 1008 to 1012, 1334 & 1335/PUN/2011 vide order dated 08-12-2017 has deleted the entire addition. The ld. AR furnished a copy of order of Tribunal dated 08-12-2017 in appeals arising from assessment proceedings. The ld. AR submitted that since the quantum additions have been deleted no penalty is to be levied on the assessee.

On the other hand Shri Ajay Modi representing the Department submitted that a perusal of order of Tribunal dated 08-12-2017 would show that the Tribunal has not exonerated the assessee completely. The Tribunal has directed the Assessing Officer to find out if any cash transactions are recorded in the name of assessee i.e. Shri Nanchand B. Shah and Shri Nanchand Bhogilal Shah and to make addition if his name exists. The Assessing Officer has yet to carry out this exercise, therefore, the order levying penalty may be restored to the Assessing Officer.

We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. We have also perused the order of Co-ordinate Bench in assessee’s appeal arising from assessment proceedings in ITA Nos. 1008 to 1012, 1334 & 1335/PUN/2011 (supra). A perusal of order of Co-ordinate Bench reveal that the Tribunal in principle has allowed the appeals of assessee and have deleted addition. The relevant extract of the findings of Tribunal reads as under : “16. In view of the facts of the case and various decisions discussed above, we are of considered view that no addition can be made in the hands of assessee in absence of any corroborative evidence to link some suspicious entries found in the books of third party. As has been pointed earlier that mere recording of names closely resembling to the name of assessee in the books of Soni group does not give rise to presumption that the said names are pseudonym/coded names of assessee unless live connection is drawn by way of supporting evidence. Here, we would like to mention that before absolving the assessee completely from the additions made on basis of alleged cash transactions, we direct the Assessing Officer to re-examine the seized material. If the Assessing Officer finds that any transaction in cash is recorded in the name of assessee i.e. Nanchand B Shah or Nanchand Bhogilal Shah, the Assessing Officer may make addition of the same, in accordance with law. Before making any addition, if circumstances so arise, the Assessing Officer shall grant opportunity of hearing to the assessee, in accordance with law. Hence, the impugned order is set aside and appeals of assessee are allowed in principle, subject to the aforesaid directions.”

We find that the Tribunal has remitted the issue back to Assessing Officer to re-examine the seized material and to find if any cash transactions is recorded in the name of assessee i.e. Shri Nanchand B. Shah and Shri Nanchand Bhogilal Shah and to make addition of the same, in accordance with law. However, in principle the Tribunal has set aside the findings of Commissioner of Income Tax (Appeals). Once, the substratum for levying penalty has eroded, the penalty proceedings would not survive. Therefore, no useful purpose would be served by restoring penalty proceedings to the Assessing Officer. Accordingly, we delete the penalty levied u/s. 271(1)(c) of the Act.

Before parting with the order we would like to make it clear that in case while re-examining the seized material, the Assessing Officer comes across cash transactions recorded in the name of assessee in line with the directions of Tribunal and proposes to make addition, the Assessing Officer will be at liberty to initiate penalty proceedings, in accordance with law.

In the result, impugned order is set aside and the appeal of assessee is allowed.