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PR. COMMISSIONER OF INCOME TAX-3 v. MS. MINU BAKSHI
High Court of Delhi — ITA 57/2021 (PCIT v. Ms. Minu Bakshi) — Decision delivered 12.07.2022
Factual and Procedural Background
This appeal challenges the Income Tax Appellate Tribunal's order dated 11.12.2019 in ITA No. 3118/Del/2017. The respondent/assessee filed a return for Assessment Year 2007-08 declaring taxable income of Rs. 11,76,296/-. A search under Section 132 of the Income Tax Act was conducted on 10.12.2012, following which a notice under Section 153A was issued and notices under sections 143(2) and 142(1) were served. The Assessing Officer completed assessment under Section 143(3) on 27.03.2015, determining taxable income at Rs. 9,61,76,296/-, which included an addition of Rs. 9,50,00,000/- on account of alleged unaccounted cash receipts. Penalty proceedings under Section 271(1)(c) were initiated; an initial penalty order dated 29.09.2015 imposed Rs. 3,19,77,000/-, which was rectified on 14.06.2016 under Section 164 to Rs. 2,13,18,000/-. The Tribunal ruled in favour of the respondent/assessee on the ground that the penalty order did not clearly indicate the limb of Section 271(1)(c) under which penalty was imposed (i.e., concealment or non-disclosure).
Legal Issues Presented
- Whether the imposition of penalty under Section 271(1)(c) can be sustained where the notice or order does not clearly specify the limb of the provision (for concealment of income or for non-disclosure of material particulars) under which penalty is sought to be levied.
- Whether a higher income disclosed in a return filed pursuant to a notice under Section 153A (i.e., a return filed after search) automatically gives rise to a finding of "concealment" attracting penalty under Section 271(1)(c), or whether the revenue must establish independent/incriminating evidence to justify the levy of penalty.
Arguments of the Parties
Appellant's Arguments (Revenue)
- Counsel for the appellant (Mr. Ajit Sharma, Senior Standing Counsel) contended that the Tribunal erred in ruling for the assessee on the basis that the penalty order did not clearly specify the ground for levying penalty under Section 271(1)(c).
- The appellant referred to earlier decisions of this Court, notably Pr. Commissioner Of Income Tax-19 v. Shri Neeraj Jindal (2017) 393 ITR 1 (Delhi) ("Neeraj Jindal"), and informed the Court that a Special Leave Petition against that judgment had been dismissed, keeping questions of law open.
Respondent's Arguments
The opinion does not contain a detailed account of the respondent's legal arguments.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Pr. Commissioner Of Income Tax-19 v. Shri Neeraj Jindal, (2017) 393 ITR 1 (Delhi) | Explained that (i) a revised return under Section 153A does not, by itself, establish concealment; (ii) Section 153A operates as a complete code such that the return filed under it takes the place of the original return for other provisions; (iii) reliance on Explanation 5 to Section 271(1) requires proof that seized assets related to the assessee's income for relevant years. | The Court noted the weight of the Neeraj Jindal decision and its observations, but observed that the specific point relied upon by the Tribunal (notice not specifying limb) was covered by other precedents; the Neeraj Jindal conclusions were acknowledged though the Court said that particular view did not directly arise from the Tribunal's order in this case. |
| T. Ashok Pai v. Commissioner Of Income Tax, Bangalore, (2007) 7 SCC 162 | Held that penalty under Section 271(1)(c) is not to be mandatorily imposed; levy is not automatic. | Cited (via Neeraj Jindal) as supporting authority for the proposition that penalty under Section 271(1)(c) is not automatic and conditions must be satisfied before imposing penalty. |
| Union of India v. Rajasthan Spinning and Weaving Mills, (2009) 13 SCC 448 | Reiterated that penalty under Section 271(1)(c) is not automatic and conditions in the provision must be specifically fulfilled. | Cited (via Neeraj Jindal) to support the principle that the penal provision requires strict compliance before penalty can be imposed. |
| Commissioner Of Income-Tax v. M/s. Sas Pharmaceuticals, (2011) 335 ITR 259 (Del) | Explained that Section 271(1)(c) is penal and must be strictly construed; penalty cannot be imposed unless the case falls within the four corners of the provision. | Cited (via Neeraj Jindal) to underline the requirement of strict construction for Section 271(1)(c) and that mere increase in income shown in revised return is not sufficient. |
| CIT and Anr. v M/s SSA's Emerald Meadows, ITA No. 380/2015 (order dated 23.11.2015) | Supported the proposition that penalty cannot be sustained where the notice/order does not clearly specify the limb of Section 271(1)(c) under which penalty is levied. | The Court treated this decision as covering the Tribunal's ground (notice not specifying limb) and noted that a Special Leave Petition against this judgment was dismissed on 05.08.2016. |
| Commissioner of Income Tax v. Manjunatha Cotton and Ginning Factory, (2013) 359 ITR 565 (Karnataka) | Accepted view that mere increase in income in a revised return is not automatically sufficient to justify penalty; supports requirement of additional incriminating evidence. | The Court expressed agreement with the Karnataka High Court's view and relied on it to support the Tribunal's approach. |
| PCIT vs M/s Sahara India Life Insurance Company Ltd, ITA No.475/2019 (order dated 02.08.2019) | Coordinate-bench decision of this Court supporting the view that notice must make clear the limb of Section 271(1)(c) relied upon and that penalty is not automatic. | The Court stated it was bound by the view taken by the coordinate bench in the Sahara India case and accepted that it covers the Tribunal's reasoning in the present appeal. |
Court's Reasoning and Analysis
The Court's analysis proceeded in these principal steps, relying on the text of the Tribunal's order and the authorities cited therein:
- The Tribunal had set aside the penalty on the basis that the penalty notice/order did not clearly advert to which limb of Section 271(1)(c) (concealment of income or non-disclosure of material particulars in the original return) was being invoked. The High Court examined whether this conclusion was supported by precedent.
- The Court reviewed the ratio in Pr. Commissioner Of Income Tax-19 v. Shri Neeraj Jindal (the Division Bench decision), which (as extracted in the opinion) holds that: (a) a revised return filed pursuant to Section 153A does not, by itself, lead to an inference of concealment — the revenue must show incriminating evidence; (b) Section 153A is a complete code such that the return filed under it operates like an original return for purposes of other provisions; and (c) if Explanation 5 to Section 271(1) is relied upon, the revenue must prove that seized assets belong to the assessee and relate to the relevant assessment years.
- The Court noted established Supreme Court and High Court authorities (T. Ashok Pai; Union of India v. Rajasthan Spinning & Weaving Mills; Sas Pharmaceuticals) — as cited in Neeraj Jindal — for the propositions that penalty under Section 271(1)(c) is not automatic, conditions for levy must be specifically fulfilled, and penal provisions must be strictly construed.
- The High Court identified additional authorities (SSA's Emerald Meadows; Manjunatha Cotton; Sahara India) which directly support the Tribunal's ground regarding the insufficiency of a notice/order that fails to identify the particular limb of Section 271(1)(c) relied upon. The Court recorded that the SLP against SSA's Emerald was dismissed on 05.08.2016.
- On weighing these decisions, the Court expressed agreement with the Karnataka High Court authorities and held itself bound by the coordinate-bench decision in Sahara India. While acknowledging the persuasive weight of the Neeraj Jindal Division Bench decision, the Court observed that the precise issue before it (the notice not specifying the limb) was adequately covered by the other cited decisions.
- Applying these principles to the facts (including the fact that a search had been conducted against the "Bakshi group" and the assessment/penalty history), the Court concluded that the Tribunal's decision to set aside the penalty on the basis stated was supportable.
Holding and Implications
Holding: The appeal was DISMISSED.
Implications:
- The Tribunal's decision to rule in favour of the respondent/assessee (i.e., to set aside the penalty order on the ground that the notice/order did not clearly specify which limb of Section 271(1)(c) was being invoked) was upheld by this Court.
- The Court aligned itself with authorities holding that penalty under Section 271(1)(c) is not automatic and that a notice or order must satisfy the requirements identified in precedent; the revenue must show incriminating evidence where a revised return under Section 153A discloses higher income.
- As a direct consequence, the related application (CM No.7835/2021) seeking condonation of delay (delay of 440 days according to the appellant) was rendered infructuous and was closed.
- The opinion does not claim to lay down a new principle of law beyond applying existing authorities; its effect is to affirm the Tribunal's result on the specific factual and procedural record of this case.
Bench: Hon'ble Mr. Justice Rajiv Shakdher and Hon'ble Ms. Justice Tara Vitasta Ganju. Decision pronounced orally on 12 July 2022.
ITA 57/2021 Page 1 of 7 $~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Decision delivered on: 12.07.2022
+ ITA 57/2021 & CM No.7835/2021
PR. COMMISSIONER OF INCOME TAX-3 ..... Appellant Through: Mr Ajit Sharma, Sr. Standing Counsel.
versus
MS. MINU BAKSHI ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MS. JUSTICE TARA VITASTA GANJU [Physical Hearing/Hybrid Hearing (as per request)]
RAJIV SHAKDHER, J. (ORAL):
ITA 57/2021
1. This appeal is directed against the order dated 11.12.2019 passed by the Income Tax Appellate Tribunal [in short „Tribunal"] in ITA No. 3118/Del/2017.
2. The record shows that the respondent/assessee in its return for Assessment Year (AY) 2007-2008, disclosed the taxable income as Rs.11,76,296/-.
2.1 The record also shows that on 10.12.2012, search under Section 132 of the Income Tax Act, 1961 [in short „Act"] was carried out, whereupon notice under Section 153A of the Act was issued.
2.2. Consequent thereto, the respondent"s/assessee"s case was picked up for scrutiny and notices under sections 143(2) and 142(1) of the Act, along with questionnaire were issued by the Assessing Officer (AO).
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2.3. The AO passed an assessment on 27.03.2015, under section 143(3) of the Act. The AO pegged the taxable income at Rs. 9,61,76,296/-. With the addition of Rs 9,50,00,000/-, on account of unaccounted cash receipts.
2.4. Thereafter, penalty proceedings were initiated against the respondent/assessee under section 271(1)(c) qua the addition made. In the first instance, via order dated 29.09.2015, penalty amounting to Rs 3,19,77,000/- was passed on the ground that there had been concealment. This order was however, rectified on 14.06.2016 in exercise of powers under Section 164 of the Act. Resultantly, penalty amount was scaled down to Rs 2,13,18,000/-.
3. The Tribunal, according to Mr Ajit Sharma, who appears on behalf of the appellant, ruled in favour of the respondent/assessee, based on the rationale that the penalty order did not clearly advert to the ground on which the penalty was being levied, that is, for concealment of income or non- disclosure of material particulars in the original return.
4. That being said, Mr Sharma fairly states that this very issue was, broadly, considered by a Division Bench of this Court in the matter of
Pr. Commissioner Of Income Tax-19 v. Shri Neeraj Jindal, (2017)
393 ITR 1 (Delhi) [hereafter referred to as "Neeraj Jindal case".]
4.1. We are also informed by Mr Sharma that a Special Leave Petition [diary No.24342/2017] was preferred against the said judgment which was dismissed on 28.08.2017, keeping the questions of law open.
5. However, we note that the coordinate bench of this Court in the
Neeraj Jindal case has made the following observations:
"13. At the outset, it must be noted that pursuant to the search and seizure operation conducted under Section 132(4) of the Act,
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the assessee was given notice under Section 153A to file fresh return of his income. Thereafter, the assessee filed revised returns and the return filed by the assessee under Section 153A was accepted as such by the A.O. However, the A.O. was of the opinion that inasmuch that the income disclosed by the assessee under Section 153A was higher than the income in the original return filed under Section 139(1) and since in his view, such disclosure of income was a consequence of the search conducted on the assessee, there was concealment of income which attracted Section 271(1)(c) of the Act. Therefore, the question that needs to be answered is whether penalty is to be levied automatically whenever the assessee declares a higher income in his return filed under Section 153A in comparison to the original return filed under Section 139(1).
14. The Supreme Court held, in T. Ashok Pai v. Commissioner Of Income Tax, Bangalore ., Bangalore (2007) 7 SCC 162, that penalty under Section 271(1)(c) is not to be mandatorily imposed. In other words, the levy of penalty under this provision is not automatic. This view has been reiterated in Union of India v. Rajasthan Spinning and Weaving Mills, (2009) 13 SCC 448 to say that for there to be a levy of penalty under Section 271(1)(c), the conditions laid out therein have to be specifically fulfilled. Section 271(1)(c) of the Act, being in the nature of a penal provision, requires a strict construction. While considering the interpretation of this provision, this Court in Commissioner Of Income-Tax v. M/S. Sas Pharmaceuticals . (2011) 335 ITR 259 (Del), stated that:
"It is to be kept in mind that Section 271(1)(c) of the Act is a penal provision and such a provision has to be strictly construed. Unless the case falls within the four-corners of the said provision, penalty cannot be imposed. Subsection
(1) of Section 271 stipulates certain contingencies on the happening whereof the AO or the Commissioner (Appeals) may direct payment of penalty by the Assessee." Thus, what is required to be judged is whether there has been a "concealment" of income in the return filed by the
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assessee.
xxx xxx xxx
17. In this case, the A.O. in his order noted that the disclosure of higher income in the return filed by the assessee was a consequence of the search conducted and hence, such disclosure cannot be said to be "voluntary". Hence, in the A.O.'s opinion, the assessee had "concealed" his income. However, the mere fact that the assessee has filed revised returns disclosing higher income than in the original return, in the absence of any other incriminating evidence, does not show that the assessee has
"concealed" his income for the relevant assessment years. On this point, several High Courts have also opined that the mere increase in the amount of income shown in the revised return is not sufficient to justify a levy of penalty.
xxx xxx xxx
19. The whole matter can be examined from a different perspective as well. Section 153A provides the procedure for completion of assessment where a search is initiated under Section 132 or books of account, or other documents or any assets are requisitioned under Section 132A after 31.05.2003. In such cases, the Assessing Officer shall issue notice to such person requiring him to furnish, within such period as may be specified in the notice, return of income in respect of six assessment years immediately preceding the assessment year relevant to the previous year in which the search was conducted under Section 132 or requisition was made under Section 132A. The Assessing Officer shall assess or reassess the total income of each of these six assessment years. Assessment or reassessment, if any, relating to any assessment year falling within the period of six assessment years pending on the date of initiation of the search under Section 132 or requisition under Section 132A, as the case may be, shall abate. [Ref to Memorandum accompanying the Finance Bill, 2003] Section 153A opens with a non-obstante clause relating to normal assessment procedure covered by Sections 139, 147, 148, 149, 151 and 153 in respect of searches made after May 31, 2003. The sections, so excluded, relate to returns, assessment and reassessment provisions. However, the provisions that are saved are those under Section 153B and 153C, so that these
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three Sections 153A, 153B and 153C are intended to be a complete code for post-search assessments. Considering that the non-obstante clause under Section 153A excludes the application of, inter alia, Section 139, it is clear that the revised return filed under Section 153A takes the place of the original return under Section 139, for the purposes of all other provisions of the Act. This is further buttressed by Section 153A (1)(a) which reads:
"Notwithstanding anything contained in section 139, section 147, section 148, section 149, section 151 and section 153, in the case of a person where a search is initiated under section 132 or books of account, other documents or any assets are requisitioned under section 132A after the 31st day of May, 2003, the Assessing Officer shall-
a) issue notice to such person requiring him to furnish within such period, as may be specified in the notice, the return of income in respect of each assessment year falling within six assessment years referred to in clause (b), in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed and the provisions of this Act shall, so far as may be, apply accordingly as if such return were a return required to be furnished under section 139.[ Emphasis is ours.]
6. The Division Bench of this Court, in the Neeraj Jindal case, concluded the matter in favour of the assessee on three grounds, as would be evident from the paragraphs extracted above.
6.1. First, the revised return filed pursuant to notice issued under Section 153A of the Act, would not, by itself, lead to an inference that there has been concealment; the revenue would have to show that there was incriminating evidence available in that behalf before penalty could be imposed.
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6.2. Second, Section 153A of the Act is a complete code, the provisions of section 139 of the Act, which concerns original returns, would not be applicable. In other words, the so-called revised return filed, would be the original return.
6.3. Third, if Explanation 5 to Section 271(1) of the Act were to be relied upon, the revenue would have to establish that the assets, such as money, bullion etcetera were seized during the search conducted on the premises of the assessee and that the said assets related to the income of the assessee for the relevant assessment years. Explanation 5, as noted in the said judgement, was inserted in the statute by Taxation Laws (Amendment) Act, 1984, w.e.f.
01.10.1984.
7. In our opinion, the conclusion reached by the Tribunal in the instant case that the notice for imposition of penalty under Section 271(1) (c) of the Act, did not specify which limb of the said provision the penalty was sought to be levied, is covered by the following decisions, which includes a decision rendered by a coordinate bench of this Court.
(i) CIT and Anr. v M/s SSA's Emerald Meadows, passed in ITA No. 380/2015, dated 23.11.2015.
(ii) Commissioner of Income Tax v Manjunatha Cotton and Ginning Factory (2013) 359 ITR 565 (Kar.)
(iii) PCIT vs M/s Sahara India Life Insurance Company Ltd., passed in ITA No.475/2019, dated 02.08.2019.
7.1. To be noted, the Special Leave Petition filed against the judgement in
SSA's Emerald (mentioned above) was dismissed via order dated
05.08.2016.
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7.2. We are in agreement with the view taken by the Karnataka High Court in the above-mentioned judgements (in SSA's Emerald and Manjunatha Cotton) and, in any event, are bound by the view taken by the coordinate bench of this court in the Sahara India case.
7.3. Insofar as the view taken in the Neeraj Jindal case is concerned, that does not arise from the order of the Tribunal in this case, although, there is much weight in the conclusions reached by a coordinate bench in the said case. Like in the Neeraj Jindal case, in this case as well, search was conducted against the "Bakshi group" which led to the issuance of notice under of the Act.
8. Thus for the foregoing reasons, the appeal is dismissed.
CM No.7835/2021
9. This is an application filed on behalf of the appellant seeking condonation of delay in filing the appeal.
9.1. Even according to the appellant/revenue, the delay involved is 440 days.
10. Since we have dismissed the appeal, the above-captioned application has been rendered infructuous.
11. The application is, accordingly, closed.
RAJIV SHAKDHER, J
TARA VITASTA GANJU, J
JULY 12, 2022/aj Click here to check corrigendum, if any
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