TADISETTI MURALI MOHAN,GUNTUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), GUNTUR

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)

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.

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.

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.

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.

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.”

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.

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.

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.

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.

“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.

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.

they need no adjudication.

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.

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.”

(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.”

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.

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.

ITA Nos. 33 & 35/Viz/2023 AYs: 2014-15 & 2016-17

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.

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.

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).

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.”

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.

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.

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