ACIT CC 39, MUMBAI vs. KRUTIKA LAND P.LTD,

Assessee by: Shri Ramesh Jain, सुनवाई क� तारीख / Date of Hearing: 08.03.2016 घोषणा क� तारीख / Date of Pronouncement: 08.03.2016 आयकर अिधिनयम अिधिनयम,1961 क� क� धारा धारा 254(1)केकेकेके अ�तग�त अ�तग�त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क� क� धारा धारा अ�तग�त अ�तग�त आदेश आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) खंडपीठ केकेकेके अनुसार अनुसार PER Bench- खंडपीठ खंडपीठ खंडपीठ अनुसार अनुसार Challenging the orders dated 29.11.2013 of the CIT-(A)37,Mumbai the Assessing Officers (AO.s) have filed the above mentioned appeals. As the issue involved in these appeals is common, therefore, we are adjudicating them by passing a single common order.

ITA/1361/Mum/2014,AY.2009-10 Brief Facts: 2.The assessee belongs to Jai Corp Group of cases which was a partner in two major Special Economic Zones (SEZ), being developed in the vicinity of Mumbai, viz. Navi Mumbai Special Economic Zone(NMSEZ) and Mumbai Special Economic Zone(MSEZ).The Group has purchas -ed vast tracts of land in the vicinity of these SEZs with an objective to develop the lands into satellite townships in these areas with necessary amenities and infrastructure anticipating potential price rise and good return for their investment in future.These lands have been purchased in the names of about 100 companies including the appellant.The real estate operations of the Group were handled by Virendra Jain,Gaurav Jain and Dilip Dherai. A search and seizure operation under Section 132 of the Act was carried out at the office premises of the Group and its close associates and residential premises of its key persons on 5.3.2009.In the course of search, incriminating evidence was found and seized proving the fact that the assessee had made cash payments over and above the cheque payments entered in the books of account for purchase of land. The factum of cash payments was confirmed by Dilip Dherai in the course of search.Later on after two-and-half moths from the date of search,he filed an affidavit before the DDIT(Inv.),on 14. 05.2009,affirming that the statement recorded during the course of search on 05.03.2009 was taken forcibly and under pressure.However,the AO rejected the affidavit by holding it as a self-serving document.Based on scrutiny of the seized documents,total unexplained expenditure incurred in cash on acquisition of lands was estimated by the AO at Rs.43.46 Crores.The amount of unexplained expenditure incurred in cash as apportioned among all land companies (including the appellant) in the ratio of cost of land purchased by said companies up to 28.11.2008. On the basis of said apportionment, an addition of Rs.46,49,000/- was made in case of the appellant u/s 69C the Act by the AO. In the appellate proceedings,the First Appellate Authority(FAA)confirmed the order of the AO. 3.In the meanwhile,the AO initiated penalty proceedings u/s 271AAA of the Act.After considering the explanation of the assessee,the AO held that cash payments had been made in land transactions which were not reflected in the books of account maintained by the assessee, that it had paid unexplained cash to the land owners as part of the purchase consideration of the land and that such cash payments were not recorded in the regular books of accounts of the appellant and thereby the action of the appellant attracted the provision of Section 69C of the Act,that the source of unexplained expenditure of Rs.46,49,000/- in cash could only be unaccoun -ted and undisclosed income of the appellant outside the regular book of accounts. The AO levied on the appellant a penalty of Rs.4,64,900/- being 10% of undisclosed income assessed in case of the assessee. 2

1361/M/14-Angchekar+6 4.Aggrieved by the order of the AO,the assessee preferred an appeal before the FAA and argued that the AO had made additions of Rs.46,49,000/-u/s.69C of the Act based on the statement recorded and documents seized from the third partes,that it had made a true and full disclosure of the particulars of its income,that the difference in the assessed income and the returned income was on account of the addition which the AO had considered as undisclosed income of the assessee,that the addition u/s 69C has been made by the AO merely based on certain documents found at the premises of Dilip Dherai who was neither a director nor the employee of the assessee-company, that no reliance could be placed on the documents seized from him,that that the additions had been made on ad hoc/estimated basis and no constructive evidence has been brought on record , that this difference of opinion does not at all warrant the initiation of penalty proceedings u/s 271AAA of the Act. The appellant further submitted that the addition u/s.69C made by the AO had been deleted by the ITAT vide its order dated 22.03.2013. It is submitted that the ITAT had held that the seized documents relied upon by the A.O. do not establish any payment of cash by the assessee for acquiring land and thus the penalty u/s. 271AAA levied by the AO based on these addition would not survive.Considering the fact that the Tribunal had deleted the additions made in quantum proceedings,the FAA deleted the penalty imposed by the AO.

5.Before us,representatives of both the sides agreed that the Tribunal had deleted the additions, that Tribunal had considered the issue on merits also. We would like to reproduce the relevant portion of the order of the Tribunal and same reads as under : “………. In the present case, the impugned documents were not found from the possession of the assessee but was formed from the possession of a third-party i.e. Dilip Dherai. Mere mention of the names of the villages where the companies may have purchased lengths would not give any basis to assume/resume/surmise that the name of the companies are mentioned in the impugned documents. The very foundation of section 153C has been shaken by not fulfilling the condition precedent for the issue of notice… 19. Considering the entire facts and circumstances in the light of the impugned season documents, we have no hesitation to hold that Action taken under section 153C of the Act is bad in law… 22……. The entire dispute revolves around the alleged cash payment amounting to Rs. 43 crores approximately and which has been added under section 69C of the Act…… 23………………… the assessee must have been found to have incurred any expenditure to invoke the provisions of section 69C of the Act.However the allegation made by the lower authorities are not supported by actual cash passing hands. The entire addition are based on the sea documents and no other material has been adverted to and which could conclusively show that the huge amount of the magnitude mentioned in the seized documents travelled from one side to other. The revenue authorities have not brought a single statement on record of the vendor of land in different villages. None of the seller has been examined to substantiate the claim of the revenue that extra cash actually changed hands. 24…….. In the present case none of the sellers have been examined by the AO to strengthen his views that cash has been paid over and above the registered amount. There is not a single document/evidence of parties involved in the sale of land at different villages brought on record to show that an amount other than the payment of consideration has changed hands. No confession from the sellers have been brought on record……….. 25……. In our considerate view (sic) there being no evidence to support the revenue’s case that I use figure, whatever be its quantum, over and above the figure in the records and accounts changed hands between the parties, no addition could therefore be made under section 69C of the 3

1361/M/14-Angchekar+6 Act to the income of the assessee considering the entire facts brought on record, we have no hesitation to hold that even on merits no addition could be sustained.

ITA.s./1363-1364,1366,1367 &,1368AY.s.2009-10 7.We find that the Tribunal had,in paragraph 26 of its above referred order,deleted the additions in all other cases and that the FAA had deleted the penalty following the sais order.Therefore, following our order in the case of Angchekar Land Pvt. Ltd.,we uphold his order.Effective grounds of appeal in all other cases are decided against the AO.s.