TADISETTI MURALI MOHAN,GUNTUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), GUNTUR
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Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE
PER S. BALAKRISHNAN, Accountant Member :
All the captioned appeals are filed by the assessee against the respective orders of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [CIT(A)-NFAC]. Since, the issues raised in all these appeals are interconnected
2 and related to one assessee, for the sake of convenience, these
appeals are clubbed, heard together and disposed off in this
consolidated order. Appeal wise adjudication is given in the
following paragraphs of this order.
ITA No. 32/Viz/2023 (AY: 2012-13)
This appeal filed by the assessee against the order of the Ld.
CIT(A)-NFAC in DIN & Order No. ITBA/NFAC/S/250/2022-
23/1047113373(1), dated 09/11/2022 arising out of the order
passed U/s. 144 of the Income Tax Act, 1961 [the Act] for the AY
2012-13.
Briefly stated the facts of the case are that the assessee is
an individual and Promoter & Director for Ethnic Group of
Companies filed his return of income for the AY 2012-13 on
29/04/2014 admitting a total income of Rs, 8,09,00,000/-
consequent to the survey operation U/s. 133A of the Act. The
case was selected for complete scrutiny and the assessment was
completed U/s. 143(3) on 27/3/2015 determining the total
income at Rs. 8,11,90,000/-. Subsequently, on verification of
balance sheet for the AY 2012-13 and AY 2011-12, the Ld. AO
found that there is an increase of Rs. 13,18,19,000/- in
3 investment and observed that this investment was not
commensurate with the sources of the funds as per the balance
sheet. The Ld. AO therefore reopened the case with the prior
approval of the Ld. Pr. CIT, Guntur and the notice U/s. 148 of
the Act dated 28/3/2019 was issued. Subsequently, notices U/s.
143(2) and 142(1) of the Act were issued and served on the
assessee. The Ld. AO in his order observed that the assessee has
not responded to the notices issued on 28/03/2019, 9/10/2019,
21/11/2019 and 18/12/2019. Therefore, the Ld. AO issued a
show cause notice on 24/12/2019 requesting him to show cause
as to why the said investment should not be treated as
unexplained investment U/s. 69 of the Act? The assessee did not
respond to this show cause notice also. Therefore, the Ld. AO
completed the assessment to the best of his judgment U/s.
144(1)(b) of the Act and made the addition towards unexplained
investment of Rs. 5,60,54,868/-. Aggrieved by the order of the
Ld. AO, the assessee filed an appeal before the Ld. CIT(A)-NFAC.
Before the Ld. CIT(A)-NFAC also the assessee did not respond to
various notices and hence considering the non-compliance to the
notices, the Ld. CIT (A) dismissed the assessee’s appeal.
Aggrieved by the order of the Ld. CIT (A)-NFAC, the assessee is in
appeal before the Tribunal.
The assessee has raised the following grounds of appeal:
“The Ld. CIT(A) is erred in facts and law while passing the order. 2. The Ld. CIT(A) ought to have appreciated that the notice issued U/s. 148 of the Act is invalid as it is issued without proper jurisdiction.
The Ld. CIT(A) would have appreciated that the Assessing Officer erred in invoking the provisions of section 68 of the Act.
The Ld. CIT(A) would have considered that the Assessing Officer is not justified in making an addition of Rs. 5,60,54,868/- as unexplained investment U/s. 68 of the Act.
Without prejudice to the above ground, the Assessing Officer and Ld. CIT (A) have not considered the fact that the reopening of the assessment is without recording reasons.
The Ld. CIT (A) would have observed that the reopening of the assessment is bad in law as the Assessing Officer reopened the assessment only for verification of investment made by the appellant.
The appellant craves to add to, amend or modify the above grounds of appeal either before or at the time of hearing of the appeal, if it is considered necessary.”
Grounds No.1 & 7 are general in and nee no adjudication.
With respect to Ground No.2 which is a legal ground, the Ld.
AR accepted that this legal ground was firstly raised before the
Tribunal. The Ld. AR referred to the reasons for reopening which
is filed in paper book page 10. The Ld. AR submitted that the
5 case was reopened for the impugned assessment year after four
years but before six years. The Ld. AR referred to section
149(1)(b) of the Act wherein the reasons recorded for reopening
should specify that there is an escapement of income above Rs.1
lakh and a proper satisfaction should be recorded by the Ld. AO.
In this regard, the Ld. AR submitted that the Ld. AO has not
mentioned or reopened the case in accordance with the
provisions of section 149(1)(b) of the Act. In support of his
contention that in the absence of anything in reasons recorded to
suggest that the income chargeable to tax has escaped
assessment, the notice issued for reassessment after four years of
close of relevant assessment year was invalid, the Ld. AR placed
heavy reliance on the decision of the Hon’ble Karnataka High
Court in the case of Novo Nordisk India (P.) Ltd vs. DCIT [2018]
95 taxmann.com 225 (Karnataka). The Ld. AR also referred to
the decision of the Hon’ble Allahabad High Court in the case of
Mahesh Kumar Gupta vs. CIT [2013] 33 taxmann.com 409
(Allahabad). The Ld. AR therefore pleaded that the order of the
Ld. AO be quashed.
Per contra, the Ld. DR vehemently argued that the Ld. AO
has quantified the escapement of income but however has failed
6 to mention section 149(1)(b) of the Act. The Ld. DR referred to
the reasons for reopening submitted in page 9 of the paper book
wherein the escapement of income by way of unexplained
investment is quantified in the reasons for reopening.
Countering the argument of the Ld. DR, the Ld. AR submitted
that the satisfaction note of the Ld. AO is not in accordance with
the provisions of section 149(1)(b) of the Act and mere inference
cannot be a compliance to section 149(1)(b) of the Act. In
response the Ld. DR relied on the observations of the Hon’ble
Supreme Court in the case of ACIT vs. Rajesh Jhaveri Stock
Brokers (P.) Ltd [2007] 161 taxman 316 (SC) wherein it was
observed that if the Ld. AO has cause or justification that income
for any assessment year has escaped assessment, it can be said
that the Ld. AO had reason to believe that the income has
escaped assessment. In response, the Ld. AR argued that the
scrutiny assessment was completed U/s. 143(3) of the Act on
27/3/2015 wherein all the facts have been placed before the Ld.
AO at the time of scrutiny assessment. The Ld. AR further
submitted that the Ld. AO has merely changed his opinion
without any fresh tangible material on record and he relied on
the decision of the Hon’ble Supreme court in the case of
Commissioner of Income Tax, Delhi Vs. Kelvinator of India Ltd.
[2010] 320 ITR 561 (SC). Countering the arguments of the Ld. DR, the
Ld. AR relied on the decision of the jurisdictional High Court in the case
of Tecumseh Products India (P.) Ltd. v. Assistant Commissioner of
Income-tax [2014] 47 taxmann.com 121 (Andhra Pradesh) wherein it was
held that a notice U/s. 148 should mention about the failure on the part
of the assessee to disclose the material facts during the assessment
proceedings however, this is not mentioned in the notice issued U/s. 148
of the Act in the case of the assessee.
We have heard both the parties and perused the material available
on record and the orders of the Ld. Revenue Authorities. Admittedly, the
case was reopened on 28/03/2019before the end of the sixth assessment
year.We find it relevant to extract section 149(1) of the Act herein below:
Time limit for notice. 149. (1) No notice under section 148 shall be issued for the relevant assessment year,— (a) if four years have elapsed from the end of the relevant assessment year, unless the case falls under clause (b) or clause (c); (b) if four years, but not more than six years, have elapsed from the end of the relevant assessment year unless the income chargeable to tax which has escaped assessment amounts to or is likely to amount to one lakh rupees or more for that year; (c) if four years, but not more than sixteen years, have elapsed from the end of the relevant assessment year unless the income in relation to any asset (including financial interest in any entity) located outside India, chargeable to tax, has escaped assessment. Explanation.—In determining income chargeable to tax which has escaped assessment for the purposes of this sub-section, the provisions of Explanation 2 of section 147 shall apply as they apply for the purposes of that section. (2) The provisions of sub-section (1) as to the issue of notice shall be subject to the provisions of section 151. (3) If the person on whom a notice under section 148 is to be served is a person treated as the agent of a non-resident under section 163 and the assessment, reassessment or recomputation to be made in pursuance of the notice is to be made on him as the agent of such non-resident, the notice shall not be issued after the expiry of a period of six years from the end of the relevant assessment year.
8 Explanation.—For the removal of doubts, it is hereby clarified that the provisions of sub-sections (1) and (3), as amended by the Finance Act, 2012, shall also be applicable for any assessment year beginning on or before the 1st day of April, 2012.
A plain reading of the above section indicates that it is mandatory
for the Ld. AO to mention in the notice issued U/s. 148 of the Act that
income which is chargeable to tax has escaped assessment or likely to be
more than Rs. 1 lakh for that assessment year. It is relevant to mention
the decision of the Hon’ble Karnataka High Court in the case of Novo
Nordisk India (P.) Ltd vs. DCIT (surpa) which held as follows:
“12. On perusal of these provisions, it is significant to analyze the reasons for invoking the provisions of Section 147 which would go to the root of the matter. It is the statutory requirement to bring forth the case of the escaped assessment particularly with reference to Section 149(1)(b) which contemplates about the escaped assessment amounts to or is likely to amount to One Lakh Rupees or more if the time limit has elapsed 4 years but not more than 6 years. It is not in dispute that the present case falls under the said provision. It is also not in dispute that the reasons assigned by the respondent No.1 for invoking Section 147 of the Act do not specify that the escaped assessment amounts to or is likely to amount to Rs.1,00,000/- or more for the relevant assessment year as evinced from the reasons placed on record by the petitioner before the Court. Section 151(1) of the Act provides that no notice shall be issued under Section 148 of the Act by an Assessing Officer, after the expiry of a period of four years from the end of the relevant assessment year, unless the Principal Chief Commissioner of Chief Commissioner or Principal Commissioner or Commissioner is satisfied, on the reasons recorded by the Assessing Officer, that it is a fit case for the issue of such notice. It is mandatory for the Assessing Officer in his reasons recorded, to state that the escaped assessment amounts to, or is likely to be Rs.1,00,000/- or more, to bring it within the ambit of Section 149(1)(b) of the Act. It is based on the reasons assigned by the Assessing Officer, the Commissioner/Sanctioning Authority on application of mind can take a decision whether it is a fit case for issuance of notice under Section 148. The material aspect for invoking the extended period of limitation under Section 149 (1)(b) not being forthcoming, further proceedings in pursuance to the said
9 notice cannot be sustained. The notice issued being not in conformity with the provisions of the Act, it being the base or the foundation, edifice built upon it, has to fall.”
The reliance placed by the Ld. DR in the case of ACIT vs. Rajesh
Jhaveri Stock Brokers (P.) Ltd (supra) is distinguishable on the facts that
the notice for reopening of assessment in that case was issued within a
period of four years and hence the provisions of section 149(1)(b) are not
applicable. Judicially following the principles laid down by the Hon’ble
Karnataka High Court in the case of Novo Nordisk India (P.) Ltd vs. DCIT
(surpa), we are of the considered opinion that the reassessment notice
issued by the Ld. AO is not in conformity with the provisions of the Act
and hence the assessment framed U/s. 144 r.w.s 147 of the Act deserves
to be quashed. Thus, the Ground No.2 raised by the assessee is allowed.
With respect to Grounds No. 3, 4, 5 & 6, since the legal
ground raised by the assessee vide Ground No.2 is decided in
favour of the assessee, the adjudication of these grounds on
merits becomes academic. Accordingly, these grounds are
dismissed.
In the result, appeal of the assessee is allowed.
ITA No. 34/Viz/2023 (AY: 2015-16)
10 12. This appeal filed by the assessee against the order of the Ld.
CIT(A)-NFAC in DIN & Order No. ITBA/NFAC/S/250/2022-
23/1047116895(1), dated 09/11/2022 arising out of the order
passed U/s. 144 r.w.s 147 of the Act for the AY 2015-16.
Briefly stated the facts of the case are that the assessee is
an individual and Promoter & Director for Ethnic Group of
Companies filed his return of income for the AY 2015-16 on
15/06/2016 admitting a total income of Rs. 1,58,56,180/-. The
assessment was completed U/s. 143(3) on 18/12/2017 accepting
the total income returned. Subsequently, on verification of
balance sheet for the AY 2015-16 and AY 2014-15, the Ld. AO
found that there is an increase of Rs. 13,99,42,750/- in
investment and observed that this investment was not
commensurate with the sources of the funds as per the balance
sheet. The Ld. AO therefore reopened the case with the prior
approval of the Ld. Addl. CIT, Range-1, Guntur and the notice
U/s. 148 of the Act was issued on 25/09/2018. Subsequently,
notices U/s. 142(1) of the Act was issued and served on the
assessee. The Ld. AO in his order observed that the assessee has
not responded to the notices issued on 28/03/2019, 9/10/2019,
21/11/2019 and 18/12/2019. Therefore, the Ld. AO issued a
11 show cause notice on 24/12/2019 requesting him to show cause
as to why the said investments made during FY 2014-15 should
not be treated as unexplained investment U/s. 69 of the Act? The
assessee did not respond to this show cause notice also.
Therefore, the Ld. AO completed the assessment to the best of his
judgment U/s. 144(1)(b) of the Act and made the addition
towards unexplained investment of Rs. 13,99,42,750/-.
Aggrieved by the order of the Ld. AO, the assessee filed an appeal
before the Ld. CIT(A)-NFAC. Before the Ld. CIT(A)-NFAC also the
assessee did not respond to various notices and hence
considering the non-compliance to the notices, the Ld. CIT (A)
dismissed the assessee’s appeal. Aggrieved by the order of the
Ld. CIT (A)-NFAC, the assessee is in appeal before the Tribunal.
The assessee has raised the following grounds of appeal:
“1. The Ld. CIT(A) is erred in facts and law while passing the order. 2. The Ld. CIT(A) ought to have appreciated that the notice issued U/s. 148 of the Act is invalid as it is issued without proper jurisdiction. 3. The Ld. CIT(A) would have appreciated that the Assessing Officer erred in invoking the provisions of section 68 of the IT Act.
The Ld. CIT(A) would have considered that the Assessing Officer is not justified in making an addition of Rs. 13,99,42,750/- as unexplained investment U/s. 68 of the Act.
12 5. Without prejudice to the above ground, the Assessing Officer and Ld. CIT(A) have not considered the fact that the reopening of the assessment is without recording reasons. 6. The Ld. CIT (A) would have observed that the reopening of the assessment is bad in law as the Assessing Officer reopened assessment only for verification of investment made by the appellant.
The appellant craves to add to, amend or modify the above grounds of appeal either before or at the time of hearing of the appeal, if it is considered necessary.”
Grounds No. 1 and 7 are general in nature and therefore
they need no adjudication.
With respect to Ground No.2 regarding jurisdiction of the
Ld. AO to reopen the case of the assessee U/s. 148 of the Act, the
Ld. AR submitted that the case was selected for limited scrutiny
for verifying the huge cash deposits in the Savings Bank account
of the assessee and also for transferring of one or more properties
during the year. The Ld. AR further submitted that the case was
not converted into full scrutiny by following the procedures laid
down in the CBDT Circular. The Ld. AR also referred to the
written submissions wherein he as placed reliance in the case of
Jindal Photo Films Limited vs. DCIT [1998] 105 Taxman 386
(Del.) wherein the Hon’ble Delhi High Court held that discovery of
new and important matters or knowledge of fresh facts which are
not present at the time of original assessment would constitute a
13 ‘reason to believe of income having escaped assessment’within the
meaning of section 147 of the Act and such facts would have been
discovered by Assessing Authority but were not so discovered at
the time of original assessment may not constitute a new
information. The Ld. AR further submitted that in the present
case there is no fresh new material for any new information
before the Ld. AO to reopen the case U/s. 148 of the Act. The Ld.
AR also placed heavy reliance in the case of KLM Royal Dutch
Airlines vs. ADIT [2007] 159 Taxman 191 in support of his
contention.
Per contra, the Ld. DR submitted that the Ld. AO in his
order has clearly mentioned that he has not looked into the other
issues as selection of the scrutiny under CASS was for the
limited issue ie., for verification of cash deposits and sale of
immovable properties. The Ld. DR submitted that there was a
short span of time to the Ld. AO to cause material to convert the
case into complete scrutiny. In response, the Ld. AR argued that
the Ld. AO has powers to issue notice U/s. 133(6) of the Act but
has failed to do so. The Ld. AR further submitted that the
assessee being a salaried employee, the provisions of section 69B
of the Act are not applicable to the assessee. In response, the Ld.
14 DR submitted that the assessee has not submitted the balance
sheet as he is a salaried individual and hence pleaded that the
matter may be remanded back to the file of the Ld. CIT(A) for
verification of reasons.
We have heard both the sides and perused the material
available on record and the orders of the Ld. Revenue
Authorities. In the instant case, it is an admitted fact that huge
cash deposits in the Savings Bank account of the assessee were
verified by the Ld. AO during the scrutiny proceedings and the
Ld. AO has accepted the same. A statement by the Ld. AO in the
assessment order that other issues were not verified because of
the limited scrutiny does not give any right to the Ld. AO to
reopen the case u/s. 147 of the Act, in the absence of any
tangible material justifying the reopening. The Hon’ble High
Court of Delhi in the case of KLM Royal Dutch Airlines vs. ACIT
(supra) held as follows:
“15. Applying this line of decisions to the facts of the present case, the inescapable conclusion that would have to be reached is that while assessment proceedings remain inchoate, no 'fresh evidence or material' could possibly be unearthed. If any such material or evidence is available, there would be no restrictions or constraints on its being taken into consideration by the Assessing Officer for framing the then current assessment. If the assessment is not framed before the expiry of the period of limitation for a particular assessment year, it would have to be assumed that since
proceedings had not been opened under section 143(2), the return had been accepted as correct. It may be argued that thereafter recourse could be taken to section 147, provided fresh material had been received by the Assessing Officer after the expiry of limitation fixed for framing the original assessment. So far as the present case is concerned we are of the view that it is evident that, faced with severe paucity of time, the Assessing Officer had attempted to travel the path of section 147 in the vain attempt to enlarge the time available for framing the assessment. This is not permissible in law.”
Further, in the case of Jindal Photo Films Ltd vs. DCIT
(supra), the Hon’ble Delhi High Court has held as follows:
“19. Reverting back to the case at hand, it is clear from reasons placed by the Assessing Officer on record as also from the statement made in the counter-affidavit that all that the ITO has said is that he was not right in allowing deduction under section 80-I because he had allowed the deduc- tions wrongly and, therefore, he was of the opinion that the income had escaped assessment. Though he has used the phrase ‘reason to believe’ in his order, admittedly, between the date of orders of assessment sought to be reopened and the date of forming of opinion by the ITO nothing new has happened. There is no change of law. No new material has come on record. No information has been received. It is merely a fresh application of mind by the same Assessing Officer to the same set of facts. While passing the original orders of assessment the order dated 28-2-1994 passed by the Commissioner (Appeals) was before the Assessing Officer. That order stands till today. What the Assessing Officer has said about the order of the Commissioner (Appeals) while recording reasons under section 147 he could have said even in the original orders of assessment. Thus, it is a case of mere change of opinion which does not provide jurisdiction to the assessing officer to initiate proceedings under section 147.”
Judicially following the ratio laid down in the case of KLM
Royal Dutch Airlines vs. ACIT (supra) and in the case of Jindal
Photo Films Ltd vs. DCIT (supra), we are inclined to quash the
assessment made by the Ld. AO U/s. 144 r.w.s 147 of the Act
and thereby allow the ground raised by the assessee.
With respect to Grounds No. 3, 4, 5 & 6, since the legal
ground raised by the assessee vide Ground No.2 is decided in
favour of the assessee, the adjudication of these grounds on
merits becomes academic. Accordingly, these grounds are
dismissed.
In the result, appeal of the assessee is allowed.
ITA Nos. 33 & 35/Viz/2023 AYs: 2014-15 & 2016-17
These appeals are filed by the assessee against the order of
the Ld. CIT(A)-NFAC in DIN & Order No.
ITBA/NFAC/S/250/2022-23/1047115582(1), AY 2014-15and
ITBA/NFAC/S/250/2022-23/1047118802(1), AY 2016-17 arising
out of the orders passed U/s. 144 r.w.s 147 of the Act. Since the
issues involved in both these appeals are identical, for the sake
of convenience, we shall take up the appeal for the AY 2014-15
as a lead appeal.
Briefly stated the facts of the case are that the assessee is
an individual, Promoter and Director for Ethnic Group of
Companies filed his return; of income for the AY 2014-15
admitting a total income of Rs. 1,61,94,870/-. The return of
17 income was summarily processed U/s. 143(1) of the Act.
Subsequently, on verification of the balance sheet for the AY
2014-15, the Ld. AO found that there is an increase in the
investment amounting to Rs. 5,50,00,000/- which does not
commensurate with the sources declared by the assessee. The
Ld. AO therefore with the prior approval of the Additional
Commissioner of Income Tax, Range-1, Guntur issued notice U/s.
148 of the Act to the assessee on 25/09/2018. Subsequently,
notice U/s. 142(1) of the Act was also issued on 9/10/2019. The
assessee did not respond to the notices issued on 28/-03/2019,
09/10/2019, 21/11/2019 and 18/12/2019 and therefore, the
Ld. AO issued a show cause notice on 24/12/2019 requesting the
assessee as to why the said investment made during the FY 2013-
14 should not be treated as unexplained investment U/s. 69 of
the Act? Since the assessee did not file any reply to the said show
cause notice, the Ld. AO completed the assessment to the best of
his judgment U/s. 144(1)(b) of the Act by treating the amount of
Rs. 5,50,00,000/- as unexplained investment U/s. 69 of the Act.
Aggrieved by the order of the Ld. AO, the assessee filed an appeal
before the Ld. CIT (A)-NFAC. Since there was no response even
before the Ld. CIT(A)-NFAC, the Ld. CIT(A)-NFAC concluded that
since there is no compliance to the notices issued which shows
that the assessee is not interested in pursuing his appeal and
accordingly dismissed the assessee’s appeal. Aggrieved by the
order of the Ld. CIT (A)-NFAC, the assessee is in appeal before
the Tribunal by raising the following grounds:
“1. The Ld. CIT(A) is erred in facts and law while passing the order.
The Ld. CIT(A) ought to have appreciated that the notice issued U/s. 148 of the IT Act, 1961 is invalid as it is issued without proper jurisdiction.
The Ld. CIT(A) would have appreciated that the Assessing Officer erred in invoking the provisions of section 68 of the Act.
The Ld. CIT(A) would have considered that the Assessing Officer is not justified in making an addition of Rs. 5,50,00,000/- as unexplained investment U/s. 68 of the IT Act.
Without prejudice to the above ground, the Assessing Officer and Ld. CIT(A) have not considered the fact that the reopening of the assessment is without recording reasons.
The Ld. CIT(A) would have observed that the reopening of the assessment is bad in law as the Assessing Officer reopened assessment only for verification of investment made by the appellant.
The appellant craves to add to, amend or modify the above grounds of appeal either before or at the time of hearing of the appeal, if it is considered necessary.” 24. The Grounds No.1 & 7 are general in nature need no
adjudication.
19 25. With respect to Ground No.2 questioning the jurisdiction of
the Ld. AO for reopening the case of the assessee U/s. 148 of the
Act, the Ld. AR submitted that the source of investment is
satisfied in the case of completion of assessment in the investee
company and argued that the reopening of the case of the
assessee by the Ld. AO is merely based on suspicion and no fresh
tangible material is available before the Ld. AO for reopening the
case.
Per contra, the Ld. DR submitted that no assessment was
carried out in this impugned assessment year and a mere
intimation U/s. 143(1) was issued to the assessee. The Ld. DR
therefore submitted that the reopening of the case U/s. 148 of
the Act is valid in law. Ld. DR placed heavy reliance on the
judgment of the Hon’ble Supreme Court in the case of ACIT vs.
Rajesh Jhaveri Stock Brokers (P.) Ltd reported in [2007] 291 ITR
500 (SC) wherein it was held that if the Assessing Officer has
reason to believe that the income has escaped assessment, the
Ld. AO is justified in reopening the case. The Ld. DR further
submitted that the so long as the ingredients of section 148 are
fulfilled, the Ld. AO is free to initiate proceedings U/s. 147 of the
Act and failure to take steps U/s. 143(3) will not render the Ld.
20 AO powerless to initiate reassessment proceedings even when the
intimation U/s. 143(1) has been issued. Countering the
arguments of the Ld. DR, the Ld. AR referred to the same
decision of Hon’ble Apex Court in the case of Rajesh Jhaveri
Stock Brokers (P.) Ltd (supra) and submitted that when the
Assessing Officer does not have a relevant material on which a
reasonable person could have formed a requisite belief, reopening
of the case is bad in law. The Ld. AR further submitted that the
Hon’ble Supreme Court also observed that whether the materials
would conclusively prove that the escapement is not the concern
at that stage. The Ld. AR further submitted that in the instant
case, there is no material available before the Ld. AO for him to
have a reason to believe that the income escaped assessment and
hence the judgment of the of the Hon’ble Apex Court in the case
of Rajesh Jhaveri Stock Brokers (P.) Ltd (supra) cannot be
applied to the instant case. The Ld. AR further referred to
Explanation-2(b) to section 147 of the Act and argued that these
provisions are not specified and hence notice U/s. 148 of the Act
cannot be issued because there is no understatement of income
or the assessee has claimed any excessive loss or no fresh
material is available before the Ld. AO to initiate the proceedings
U/s. 148 of the Act. The Ld. AR placed heavy reliance on the
21 decision of the Hon’ble Delhi High Court in the case of Rajiv
Agarwal vs. ACIT [2017] 88 taxmann.com 846 (Delhi).
We have heard both the sides and perused the material
available on record and the orders of the Ld. Revenue
Authorities. Admittedly there is no fresh tangible material
available before the Ld. AO for reopening the instant case U/s.
148 of the Act. The Ld. AO merely stated that since the
investment does not commensurate with the sources as per the
balance sheet submitted by the assessee and this alone could not
be a reason for reopening of the case U/s. 148 of the Act without
corroborative supporting evidences. Further, we also find from
the paper book submitted by the assessee that in the case of
M/s. Ethnic Tobacco India Ltd., where the assessee has made
investment during the AY 2014-15, the scrutiny was completed
by the Jurisdictional Ld. AO of M/s. Ethnic Tobacco India Ltd.,
after verifying the investments made by the assessee in the
investee company. Further, we also find that there is no fresh
tangible material available before the Ld. AO giving him the
reason to believe that the income has escaped assessment. In
the case relied on by the Ld. DR ie., ACIT vs. Rajesh Jhaveri
Stock Brokers (P.) Ltd (surpa), as argued by the Ld. AR, we
22 observe that at the initiation stage what is required is “reason to
believe” but not the established fact of escapement of income.
Further, in the case of Rajesh Jhaveri Stock Brokers Pvt Ltd
(supra), the Hon’ble Supreme Court held that the Assessing
Officer was required to be satisfied on the two conditions that the
Ld. AO must have reason to believe that income chargeable to
income tax has escaped assessment and secondly reason to
believe that there is omission or failure on the part of the
assessee to disclose fully or truly all material facts necessary for
his assessment. At the stage of initiation of notice whether the
materials available before the Ld. AO would conclusively prove
the escapement is not his concern but there should be some
tangible material available before the Ld. AO for him to have a
reason to believe that the income has escaped assessment. The
argument of the Ld. DR that so long as the ingredients of section
147 of the Act are fulfilled the Assessing Officer is free to initiate
the proceedings, could not be accepted in the absence of any
relevant fresh tangible material available before the Ld. AO. In
the instant case, we find that there is no tangible material
available with the Ld. AO constituting reason to believe that the
income has escaped assessment and secondly there is no failure
on the part of the assessee to disclose fully or truly all material
facts before the Ld. AO. Therefore, the case relied on by the Ld.
DR is of no assistance for him. Further, in the case of Rajiv
Agarwal vs. ACIT (supra), the Hon’ble Delhi High Court has held
as follows:
“11. Secondly, the Assessing Officer's belief that income of an assessee has escaped assessment must be based on tangible material. It has been explained in a number of decisions that there must be a "close nexus" or "live link" between tangible material and the reason to believe that income has escaped assessment. It follows that the material on the basis of which reassessment proceedings can be initiated must be credible material which could lead to such belief. Clearly, an unsubstantiated complaint cannot be the sole basis for forming a belief that income of an assessee has escaped assessment. Even in cases where the Assessing Officer comes across certain unverified information, it is necessary for him to take further steps, make inquiries and garner further material and if such material indicates that income of an assessee has escaped assessment, form a believe that income of the assessee has escaped assessment. Plainly, in this case, the assessee had not acquired any material to form such belief. On the contrary, when it is pointed out to the Assessing Officer that SHPL had not assigned any policy to Rajiv Agarwal, the said fact was completely overlooked. Similarly, in the case of Vijay Laxmi Agarwal, the Assessing Officer failed to take into account the fact that the assessee had paid a sum of Rs. 2,08,000, which was more than surrender value of the policy, for assignment of the policy in her favour. This too was completely ignored by the Assessing Officer.”
Respectfully following the decision of the Hon’ble Delhi High
Court in the case of Rajiv Agarwal vs. ACIT (supra) we are of the
considered view that initiation of proceedings U/s. 147 of the Act
is bad in law and deserves to be quashed. It is ordered
accordingly. Thus, the Ground No.2 raised by the assessee is
allowed.
24 28. With respect to Grounds No. 3, 4, 5 & 6, since the legal ground raised by the assessee vide Ground No.2 is decided in favour of the assessee, the adjudication of these grounds on merits becomes academic. Accordingly, these grounds are
dismissed.
In the result, appeal of the assessee is allowed.
With respect to ITA No. 35/Viz/2023 (AY 2016-17), the assessee has raised seven grounds of appeal which are identical to that of the grounds raised by the assessee in its appeal No.
33/Viz/2023 (AY: 2014-15). Therefore, our decision given on the grounds raised by the assessee in ITA No.33/Viz/2023 (AY 2014- 15) mutatis mutandis applies to the ITA No. 35/Viz/2023 (AY 2016-17) also. Accordingly, this appeal of the assessee is also allowed.
Ex-consequenti, all the four appeals filed by the assessee are allowed. Pronounced in the open Court on the 23rd May, 2023. Sd/- Sd/- (दु�वू�आर.एलरे�डी) (एसबालाकृ�णन) (DUVVURU RL REDDY) (S.BALAKRISHNAN) �या�यकसद�य/JUDICIAL MEMBER लेखासद�य/ACCOUNTANT MEMBER
Dated :23.05.2023
OKK - SPS
आदेशक���त�ल�पअ�े�षत/Copy of the order forwarded to:- �नधा�रती/ The Assessee–Tadisetti Murali Mohan C/o. MV. Prasad, 1. Chartered Accountant, D.No. 60-7-13, Ground Floor, Siddhartha Nagar, 4th Lane, Vijayawada, Andhra Pradesh – 520 010. राज�व/The Revenue –The Deputy Commissioner of Income Tax, 2. Circle-1(1), Raj Kamal Complex, Lakshmipuram, Main Road, Guntur, Andhra Pradesh – 522007. 3. The Principal Commissioner of Income Tax, आयकरआयु�त (अपील)/ The Commissioner of Income Tax 4. �वभागीय��त�न�ध, आयकरअपील�यअ�धकरण, �वशाखापटणम/ 5. DR,ITAT, Visakhapatnam गाड�फ़ाईल / Guard file 6. आदेशानुसार / BY ORDER
Sr. Private Secretary ITAT, Visakhapatnam