TAPAN KUMAR DUTTA Vs COMMNR. OF INCOME TAX, WEST BENGAL
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-002014-002014 / 2007
Diary number: 15658 / 2006
Advocates: K. V. MOHAN Vs
B. V. BALARAM DAS
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2014 OF 2007
Tapan Kumar Dutta .... Appellant(s)
Versus
Commissioner of Income Tax, West Bengal .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) This appeal has been filed against the impugned final
judgment and order dated 17.11.2005 passed by the High
Court at Calcutta in Income Tax Appeal No. 174 of 2005
whereby a Division Bench of the High Court dismissed the
appeal of the appellant herein while upholding the judgment
and order dated 29.04.2005 passed by the Income Tax
Appellate Tribunal (in short ‘the Tribunal’): ‘D’ Bench, Kolkata
in IT(SS) A No. 174/Kol/2003.
1
2) Brief facts:
(a) The Appellant is a partner in a Partnership Firm by name
“Nityakali Rice Mill” (in short ‘the Firm’). On 06.11.1998, a
search was conducted at the business premises of the Firm by
the Income Tax Department and several documents/books
including a sum of Rs. 34 lakhs were seized.
(b) Thereafter, on 09.09.1999, a notice was issued to the
Appellant by the Assessing Officer under Section 158BC of the
Income Tax Act, 1961(in short ‘the IT Act’) to prepare and file a
true and correct return of his total income including the
undisclosed income in respect of which he was assessed for
the block period 1989-90 to 1999-2000. On the very same day,
a separate notice under Section 158BC was issued in the
name of the said Firm by the very same Assessing Officer.
Pursuant to the same, the Appellant filed his block return for
the aforesaid period on 08.11.1999 declaring his aggregate
undisclosed income at Rs 14 lakhs.
(c) Meanwhile, an application was filed by the Appellant
before the Additional Commissioner of Income Tax, Asansol,
praying for his intervention and issue of necessary direction to
2
the Assessing Officer under Section 144A of the IT Act. On
14.08.2000, the Additional Commissioner perused the records
and directed the Assessing Officer to take appropriate steps in
order to determine the income of the assessee. The Additional
Commissioner issued separate directions under Section 144A
of the IT Act in the cases of M/s. Nitya Kali Rice Mill, Kartick
Dutta, Shambhu Mondal and Tamal Mondal and the Draft
Assessment Order under Section 158BC of the IT Act was sent
to the Joint Commissioner of Income Tax, Burdwan, Range-2
for approval which was returned by the Joint Commissioner
on 16.11.2000 stating that no warrant for authorization was
issued in the names of the persons mentioned in the Draft
Assessment Order.
(d) On 20.11.2000, Block Assessment Order was passed by
the Deputy Commissioner of Income Tax stating that the
return filed in the case of the Firm should be accepted as ‘Nil’
income and also directed to initiate proceedings against the
Appellant for the assessment of undisclosed income for the
block period under Section 158BD of the IT Act. Pursuant to
the order dated 20.11.2000, a fresh notice under Section
3
158BC read with Section 158BD of the IT Act was issued to
the Appellant to file the block return for the period 1989-90 to
1999-2000. Consequently, the Appellant intimated the
Assessing Officer through a letter dated 21.10.2002 that the
block return has already been filed for the aforesaid period on
08.11.1999. Further, the issue of fresh notice does not extend
the time allowed for completion of the assessment under
Chapter XIV of the IT Act.
(e) On 29.11.2002, the Assessing Officer passed the
assessment order while assessing the undisclosed income of
the Appellant to the tune of Rs. 3,48,56,430/-. Being
aggrieved, the Appellant preferred an appeal being No.
133/CIT(A)/Bwn/02-03 before the Commissioner of Income
Tax (Appeals). Vide order dated 18.09.2003, the Commissioner
of Income Tax (Appeals) held that the undisclosed income of
the block period in the instant case should be taken in the
aggregate sum of Rs. 66,55,911/- as against Rs.
3,48,56,430/- as assessed by the Assessing Officer.
(f) Being aggrieved, the Appellant preferred an Appeal being
No. IT(SS)/174/Kol/2003 before the Tribunal. At the same
4
time, the Revenue also went in appeal by filing IT (SS)
178/K/2003 before the Tribunal. The Tribunal, vide order
dated 29.04.2005, dismissed the appeal filed by the Appellant
while partly allowing the appeal filed by the Revenue. Being
aggrieved, the Appellant filed an appeal being No. ITA 174 of
2005 before the High Court. Vide judgment and order dated
17.11.2005, the Division Bench had dismissed the appeal filed
by the assessee.
(g) Being aggrieved by the judgment and order dated
17.11.2005, the Appellant has preferred this appeal before this
Court.
3) Heard Mr. Salman Khurshid, learned senior counsel for
the appellant and Mr. K. Radhakrishna, learned senior
counsel for the respondent and perused the records.
Point(s) for consideration:-
4) The only point for consideration before this Court is
whether in the facts and circumstances of the present case,
the issue of Second (Fresh) Notice under Section 158BD of the
IT Act is valid or not?
5
Rival contentions:-
5) Learned senior counsel for the appellant strenuously
contended that the first notice issued under Section 158BC of
the IT Act dated 09.09.1999 is the valid notice and the
assessment has to be made in pursuance thereof and the AO
has no authority to issue the second notice under Section
158BD. Learned senior counsel further contended that the
Firm as well as the Appellant were assessed by the same
Assessing Officer wherein Section 158BD has no application
because it applies only in the case where the Assessing Officer
assessing the Firm as well as the Appellant is different. The
Assessing Officer rightly issued the notice under Section
158BC both upon the Firm as well as upon the Appellant
which resulted in the draft assessment and the proceedings on
the basis of the notice under Section 158BD are not valid.
Learned senior counsel finally contended that the purported
proceedings under Section 158BD are clearly invalid and
without jurisdiction.
6) On the other hand, learned senior counsel for the
respondent submitted that the Appellant has identified the
6
seized documents in respect of his personal business and the
bank accounts in the name of Kartick Dutta and Shambhu
Mondal are also in respect of his personal business, hence, the
undisclosed income earned during the block period belongs to
the Appellant and not the Firm. Learned senior counsel
further submitted that the notice under Section 158BD can be
issued to a person with respect to whom search was not
conducted but undisclosed income was found as belonging to
such person from the material seized from the residence or
business premises of the person with respect to whom search
was made under Section 132. The Assessing Officer, after
recording satisfaction to the effect, rightly issued the notice
under Section 158BC read with Section 158BD to the
Appellant and assessed the income to the tune of Rs.
3,48,56,430/-. Learned senior counsel further submitted that
in the case at hand the satisfaction of the Assessing Officer is
apparent and there is no infirmity in the issue of notice under
Section 158BC read with Section 158BD of the IT Act to the
Appellant. Learned senior counsel finally submitted that the
7
High Court was right in rejecting the claim of the Appellant
and no interference is sought for by this Court in the matter.
Discussion:-
7) In the instant case, it is a matter of dispute that second
notice issued on 20.11.2000 is not valid and competent since
the first notice issued by the same Assessing Officer dated
09.09.1999 under Section 158BC was valid and the
assessment ought to be made in pursuance of that notice and,
therefore, the Assessing Officer has no authority to issue the
second notice.
8) In this view of the matter, it is pertinent to mention
Section 158BD of the IT Act which reads as under:-
“158BD. Undisclosed income of any other person.- Where the Assessing Officer is satisfied that any undisclosed income belongs to any person, other than the person with respect to whom search was made under section 132 or whose books of account or other documents or any assets were requisitioned under section 132A then, the books of account, other documents or assets seized or requisitioned shall be handed over to the Assessing Officer having jurisdiction over such other person and that Assessing Officer shall proceed under section 158BC against such other person and the provisions of this Chapter shall apply accordingly.”
It can be seen that notice under Section 158BD can be issued
to a person with respect to whom search was not conducted
8
but undisclosed income was found as belonging to such
person from the material seized from the residence or business
premises of the person with respect to whom search was made
under Section 132. Section 158BD speaks of the condition
that “where the Assessing Officer is satisfied that any
undisclosed income belongs to any person other than the
searched person”, which means that the Assessing Officer
must have to be satisfied that any undisclosed income belongs
to any person other than the searched person. In the present
case, it is not in dispute that the Assessing Officer, who is
assessing the Firm as well as the Appellant, is the same
person. In other words, the same Assessing Officer having
jurisdiction over the searched person can proceed against the
present Appellant. Therefore, the present Assessing Officer
had jurisdiction to proceed against the present Appellant to
make a block assessment under Chapter XIV-B of the IT Act,
in case the Assessing Officer is prima facie satisfied that any
undisclosed income belongs to the present Appellant.
9) It is well settled that there must be prima facie
satisfaction on the part of the Assessing Officer on the basis of
9
searched books of accounts or other documents or assets that
any undisclosed income belongs to any person other than the
searched person. In support of the contention that there was
prima facie satisfaction of the Assessing Officer, his order was
based upon the material on record that undisclosed income
belonged to the present Appellant, when he issued the notice
under Section 158BC on 09.09.1999. The jurisdiction under
Section 158BD is based on the satisfaction of the Assessing
Officer that:-
(a) there is undisclosed income;
(b) such undisclosed income does not belong to the person
with respect to whom action under Section 132 was taken
and;
(c) such undisclosed income belongs to some other person.
Therefore, mere disclosure made by the present assessee
before the authority cannot be the basis for reaching a
satisfaction that any undisclosed income belongs to him
unless the seized books of accounts or other documents or
assets are perused, examined or verified by the concerned
Assessing Officer. We are of the opinion that in the present
10
case, only after being satisfied that the Appellant fell within
the ambit of Section 158BD, a notice was issued by the
Assessing Officer.
10) Further, on a conjoint reading of Sections 158BC and
158BD, it is clear that no satisfaction to the effect that
undisclosed income belongs to the searched person is
necessary before issuing the notice under Section 158BC
against the searched person as Section 158BC speaks of a
condition that where any search had been conducted under
Section 132 or books of accounts or other documents or assets
or requisition under Section 132A in case of any person, then,
the Assessing Officer shall serve notice to such person
requiring him to furnish within specified time a return in the
prescribed form. Therefore, at the time when notice under
Section 158BC was issued by the Assessing Officer to M/s
Nitya Kali Rice Mill, it was not necessary for the Assessing
Officer to arrive at a satisfaction that any undisclosed income
belongs to M/s Nitya Kali Rice Mill. A search was conducted
against M/s Nitya Kali Rice Mill under Section 132 of the IT
Act. Since the notice under Section 158BC issued to M/s Nitya
11
Kali Rice Mill and the notice under Section 158BC issued to
the Appellant were on the same day i.e., on 09.09.1999, the
question of coming to a satisfaction that any undisclosed
income based on seized books of accounts or documents or
assets belonged to the present Appellant did or could not arise
inasmuch as no reasonable or prudent man can come to such
satisfaction unless the seized books of accounts or documents
or assets are perused, examined and verified. Therefore, the
Assessing Officer was right in arriving at a decision that the
notice under Section 158BC issued to the present Appellant
on 09.09.1999 did not satisfy the requirement of Section
158BD of the IT Act. He, therefore, rightly proceeded to issue
fresh notice (Second Notice) under Section 158BD on
20.11.2000 after recording a satisfaction that any undisclosed
income based on seized books of account or document or
assets or other materials may belong to the Appellant. In fact,
in the present case, the AO has himself come to a conclusion
that the notice issued under Section 158BC on 09.09.1999 to
the assessee was not in conformity with the requirement of
Section 158BD of the IT Act. The Assessing Officer proceeded
12
under Section 158BD of the IT Act not in pursuance of any
direction by the Joint Commissioner but after being satisfied
that the case squarely fell within the ambit of Section 158BD
of the IT Act.
11) A perusal of Section 158BD of the IT Act makes it clear
that the Assessing Officer needs to satisfy himself that the
undisclosed income belongs to any person other than the
person with respect to whom the search was made under
Section 132 or whose books of accounts or other documents or
assets were requisitioned under Section 132A. The very object
of the Section 158BD is to give jurisdiction to the Assessing
Officer to proceed against any person other than the person
against whom a search warrant is issued. Although Section
158BD does not speak of ‘recording of reasons’ as postulated
in Section 148, but since proceedings under Section 158BD
may have monetary implications, such satisfaction must
reveal mental and dispassionate thought process of the
Assessing Officer in arriving at a conclusion and must contain
reasons which should be the basis of initiating the proceedings
under Section 158BD.
13
12) Pursuant to the above, we are of the opinion that the
order dated 14.08.2000, passed by the Additional
Commissioner of Income Tax (Appeals), under Section 144A of
the IT Act whereby he, inter-alia, directed the Assessing Officer
to take the undisclosed income of the Appellant including from
the benami business in the name of two other persons at an
aggregate sum of Rs 17 lakhs as against Rs 14 lakhs declared
by the Appellant in his block return was passed in
contravention of law and is not sustainable in the eyes of law.
13) In view of the foregoing discussion, we are of the
considered opinion that the High Court was right in passing
the judgment and order dated 17.11.2005 and no interference
is sought for by this Court. Hence, the appeal is dismissed
with no order as to costs.
...…………………………………J. (R.K. AGRAWAL)
…………….………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; APRIL 24, 2018.
14