Mr. Ashok Mittal vs Assistant Commissioner Of ...
2014 Latest Caselaw 76 Del

*    IN THE HIGH COURT OF DELHI AT NEW                       DELHI

%             Judgment reserved on:   21 s t November, 2013
              Judgment pronounced on:    05 th February, 2014

+                  WP(C) 1452/2013

MR. AS HOK MITTAL                               ....Petitioner
              Through:          Mr. Ajay Vohra and Ms. Kavita
                                Jha, Advocates.

                        Versus

ASSIST ANT CO MMIS SIONER OF INCOME-TAX A ND A NR.
                                     ..... Respondent
              Through: Mr.    Kamal      Sawhney,   Sr.
                       Standing Counsel with Mr. Judy
                       James, Jr. Standing Counsel

       CORAM:

       HON'BLE MR. JUSTICE SANJIV KHANNA
       HON'BLE MR. JUSTICE SANJEEV SACHDEVA


SANJEEV SACHDEVA, J.

1. The petitioner has filed the present petition impugning

the notice dated 29.03.2012 under Section 1 48 of the

Income Tax Act, 1961 (hereinafter referred to as "the

Act") seeking to reopen the assessment for the year

2005-06 and also the order dated 28.01.2013

dismissing the objections filed by the petitioner. The

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proceedings relate to the Assessment Year 2005 - 06.

2. The petitioner is an individual and as a sole proprietor

of M/s Ashok Mittal and Co. was engaged in the

business of dealing in shares, investment s, loans and

finance. For the previous year relevant to the

Assessment Year 2005 - 06, the petition er filed return

of income declaring income of Rs.37,05,180/-. Vide

order dated 28.12.2007, the assessment was framed

under Section 143(3) post scrutiny at Rs.45,01,520/-.

3. The internal audit wing of the respondents raised audit

objections vide memo dated 31.03.2008. The audit

objections raised pertained to incorrect valuation of

closing stock of shares and also the valuation of

4,40,000 shares of M/s MRP Limited at a cost of

Rs.20.09, instead of purchase price of Rs.22.10.

4. The petitioner was asked and responded to the audit

objections and alleged inaccuracies resulting in

underassessment. The petitioner contended that the

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audit objections qua valuation of shares were not valid

as the petitioner had valued the shares in terms of

Accounting Standard -13 (AS - 13), which prescribes

lower of cost or fair value as the method for valuation

of shares/securities. As regards the valuation of

shares of MRP Limited at below the purchase price,

the petitioner contended that there was a

typographical mistake wherein 4,00,000 shares had

been inadvertently mentioned as 4,40,000 shares.

5. By notice dated 29.03.2012, issued under Section 148

of the Act, the Respondents sought to reassess the

income of the petitioner. At the request of the

petitioner, reasons recorded for issuance of notice

under Section 148 were supplied to the petitioner vide

letter dated 05.09.2012.

6. The reasons for reopening of assessment recorded

are as under:-

"Perusal of the documents filed alongwith

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return it is noticed that the assessee has not been following the accounting Standards properly, as the assessee has submitted two stock valuation (first one at book value and market value and the other one at the lesser rate between book value and market value) as on 31.03.2005 for the Balance sheet of Ashok Mittal & Co., which are in the form of investment. As per AS-2, the definition of Inventory i.e. stock does not include shares held as stock-in-trade because they dealt with by another AS i.e. AS-13 (dealing with the Investments). As per accounting standards investments should, be shown separately under the head Current Investments and Fixed Investment as their valuation will differ in each category. The assessee has not submitted any document in support of such valuation. Hence, the investments should have been valued at cost which meant the value of shares has been under assessed by Rs.9,36,589/-

3. It has also been noticed during the perusal of records that 4,40,000 shares of

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MRPL held by Ashok Mittal & Co. costs Rs.20.09 per share and their market value is Rs.47.58 as on 31.03.2005 whereas the shares of MRPL have been shown at Rs.22.10 per share on 31.03.2004 which means that they have been held for a period more than 12 months and accordingly, should be valued at cost. The purchase cost of shares cannot in any case come down from Rs.22.10 per share to Rs.20.09 per share which means that the closing stock has been undervalued by Rs.8,84,400/-.

4. Information has been received from the Dy. Director of Income tax (Inv.) Unit 1(4) Mumbai wherein it has been stated that a search operation u/s 132 of the IT Act was undertaken in the case of M/s Mahasagar Securities Private Limited on 25.11.2009 on the basis of information received by him regarding suspicious transaction taking place in the bank account of this company and its related companies. Shri Mukesh M. Choikar is one of the Director of the said Company. During the

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course of search it was revealed that the said company and its related group of 34 companies (the prominent ones M/s Alliance Intermediaries & Network Private Limited, M/s. Mihir Agencies Private Limited, M/s. Goldstar Finvest Private Limited etc, all run by Mukesh Choksi) were engaged in fraudulent billing activities and in the business of providing Bogus speculation profit/loss, short term/long term capital gain/loss. Share application money commodities profit/loss on commodity trading (Through MCS) and had been continuing this business for many years. A list of such assessee has been received which reveals that Shri Ashok Mittal & Co. has taken accommodation entries from these companies to the extent of Rs.3,13,07,210/-.

5. As per information supplied, M/s. Ashok Mittal & Co., has undertaken the transaction for taking accommodation entries from the said company has been shown at Rs.3,13,07,210/- which is required to be investigated by issue of notice u/s 148 read

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with section 147 of the Income-tax Act, 1961."

7. The reasons recorded are primarily on three grounds.

Two of which were raised by the Audit Department and

for which audit objections had been raised and had

been replied to by the petitioner. The two objections

earlier raised by way of audit objection pertained to

incorrect valuation of the closing stock and incorrect

rate of valuation of closing stock of shares of MRP Ltd.

held by the petitioner. The third reason recorded was

that the petitioner had taken accommodation entries to

the tune of Rs.3,13,07,210/- from Mukesh Choksi and

companies run and controlled by Mukesh Choksi.

8. On receipt of the reasons recorded for issuance of

notice under Section 148, the petitioner vide letter

dated 12.09.2012 with respect to the accommodation

entries received from Mu kesh Choksi requested the

Assessing Officer to provide details of such entries i.e.

cheque number, date, amount, name of the company

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from whom entries were allegedly taken so that the

petitioner could take further action in the matter.

9. By reply dated 20.12.2012, the Assessing Officer

replied that as per the statement of Mukesh Choksi,

the consideration of money had been paid in cash and

represented undisclosed income launched by means

of obtaining bogus accommodation bills. No further

details of entries or transactions were supplied.

10. The petitioner filed objections to the issuance of notice

on 15.01.2013 . With regard to the objection and

method of valuation of closing stock , the petitioner

stated as under:-

"In this respect, it may be stated that Ashok Mittal & Co. is having 'stock in trade' as its 'Current Investment', as can be seen from the copy of Balance Sheet annexed herewith and also filed during original assessment proceedings. The stock in trade (shares) has been shown under the head "current assets

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loan & advances" and have been valued at 'cost or market prices, whichever is lower' as certified by the proprietor". It may be stated that the current investment (viz. stock in trade) should be valued in accordance with AS-13. As per AS-13, the carrying amount of current investment is to be valued at lower of cost or fair value. Keeping in view the method of valuation as stated in AS-13, the assessee has valued its closing stock as on 31.03.2005, at lower of cost or market value. It may further be noticed that the assessee has been following the same method of valuation in earlier years and the same has been accepted by the department while framing assessment of the assessee in earlier years.

Moreover while framing original assessment as per order u/s 143(3) dated 28.12.2007, DCIT had applied his mind and also considering the method of valuation applied in earlier year(s), he accepted the method of valuation adopted by the assessee viz. 'lower of cost or market value' for this year and after examination of

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books of accounts (Please refer to Para 1 of Page 2 of Assessment Order, copy of order is enclosed) the DCIT has accepted the trading results of the assessee for this year from dealing in shares, while framing assessment u/s 143(3) of the Income Tax Act vide his order dated 28.12.2007.

Secondly the assessee was informed about the Audit Memo dated 31.03.2008 for the above assessment year (copy enclosed) and the assessee has already given the reply thereof vide its letter dated 14.08.2008 (copy enclosed), wherein the assessee has categorically stated that in view of the Supreme Court Judgment in the case of Investment Ltd. vs. CIT reported in 77 (ITR) 533, wherein it has been held 'tax payer is free to employ, for the purpose of this trade his own method of keeping accounts and for that purpose to value his stock in trade either at cost or market price'. The reliance is also place on Supreme Court Judgment in the case of CIT vs. A. Krishana Sawamy Mudiliar reported in 53

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(ITR) 132 wherein it has been held "if there is a system of accounting regularly employed and by appropriate adjustment by the account maintained taxable profit may properly be deducted the ITO has bound to compute the profits in accordance with the method of accounting employed."

So in view of the above facts and legal judgments, the assesee has valued its closing stock properly (viz. lower of cost of market value as per AS-13)."

11. With regard to the undervaluation of the closing stock

of MRPL shares held by the petitioner , the petitioner

raised the following objections:-

"In this respect, it may be stated that the closing stock of MRPL shares as on 31.03.2005 was 4,00,000 shares and not 4,40,000 shares (the quantity of 4,40,000 shares shown as on 31.03.2005 was typographical error). The assessee is enclosing herewith the full account of MRPL shares showing the opening stock, MRPL shares purchased and sold during the

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year; and ledger printout of stock trading account as mentioned in Comtech Software (As maintained by share brokers at that time). As per the inventory details of MRPL, as per software (on which books of accounts was maintained by the assessee) M/s. Ashok Mittal & Co. was having only 4,00,000 share of MRPL as on 31.03.2005 and the same has valued at Rs.22.10 per share, and the amount of closing stock has been worked out at Rs.88,40,000/-. The details furnished during assessment proceedings the amount of closing stock of MRPL shares has been shown at Rs.88,40,000/-

while the quantity was wrongly shown at 4,40,000 instead of 4,00,000 shares, (due to clerical error) hence the amount of value of closing stock was wrongly worked at Rs.20.01 per shares (i.e. Rs.88,40,000/- divided by 4,40,000 (No. of shares). The amount of closing stock of MRL has been correctly shown at Rs.88,40,000/- following the method of valuation viz. 'cost price or market price whichever is lower'). The quantity of closing stock of MRPL as on 31.03.2005 can be seen

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from the DMAT statement, wherein quantity of MRPL has been shown as 4,00,000 shares. (Copy of DMAT statement is annexed).

From the above facts, it can be seen that the amount of closing stock of MRPL has been properly been valued by the assessee and it is only due to clerical error the quantity of MRPL shares as on 31.03.2005 was wrongly shown at 4,40,000 shares instead of 4,00,000 shares, hence your proposal to reassess the income of the assessee due to the above clerical error is against law and the facts of the case."

12. With regard to the accommodation entri es allegedly

taken by the petitioner from companies run by Mukesh

Choksi, the petitioner raised the following objections: -

"In this respect, it may be stated that as per the list of companies (as prescribed by you in Annexure 'A' viz. reason for initiating proceedings u/s 148 of Income TAX Act) the names of certain companies have been stated viz. "Mahasagar Securities Pvt. Ltd.", "Alliance

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Intermediaries & Network Pvt. Ltd.", "Mihar Agencies Pvt. Ltd." and "Gold Star Finevest Pvt. Ltd.". In this respect, it is to state that the assessee or M/s. Ashok Mittal & Co. of which assessee is sole proprietor, has not undertaken any share dealing transactions with any of the above mentioned companies or any other company run and controlled by Mr. Mukesh Choksi in A.Y 2005-2006, hence the question of receiving any accommodation entry from any of the above mentioned companies or any other company managed and controlled by Mr. Mukesh Choksi, in this year is factually wrong.

Moreover during the course of original assessment proceedings all records including books of accounts, contact notes, purchase/sale invoices relating to purchase and sale of shares by Ashok Mittal & Co. were duly produced for examination and were fully considered by the DCIT while framing the original assessment order for this year............................It may be stated that in your above reply dated 20.12.2012 the details

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of alleged transactions to the tune of Rs.3,13,07,210/- with Shri Mukesh Manektal Choksi's companies have not been furnished, nor the copy of the statement of Shri Mukesh Manektal Choksi has been supplied, wherein he has stated the name of "M/s. Ashok Mittal & Co." and having any accommodation transactions with it and any of its associates concerns no particulars of alleged payment received/made by Mukesh Manektal Choksi have been supplied. Moreover the nature of alleged accommodation entries have also not been stated in the reasons recorded by you viz. whether it is in the form of share application money; short term/long term capital gain/loss etc. etc.

As stated in the above paragraph the assessee is a sole proprietor of "Ashok Mittal & Co." which was dealing in shares and all the purchases and sales are properly recorded in the books of M/s. Ashok Mittal & Co. and are supported by proper share brokers contract notes; invoices/bills and these books were

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examined by the DCIT while framing assessment u/s 143(3) of the Income Tax Act."

13. By the order dated 28.01.2013, the objection s of the

petitioner to the reopening of assessment ha ve been

rejected. The perusal of the order shows that the

Assistant Commissioner of Income Tax has very

cryptically dealt with the objections raised by the

petitioner. The order does not deal with any of the

objections raised and merely reiterate s the reasons.

The rationale given for rejecting the objections is that

the proceedings under Section 147 to reopen the case

are initiated only when the A ssessing Officer has

reason to believe that there is an omission or failure

on the part of the assessee to disclose f ully and truly

all material facts necessary for assessment.

14. This reasoning per se is fallacious. When objections

are raised to the notice under Section 148 seeking to

reopen the assessment, the Assessing Officer has to

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deal with the objections on merits following the

principles governing reassessment as settled by

various judicial pronouncements. The Assessing

Officer cannot brush aside the objections merely with

a statement that proceedings are only initiated when

Assessing Officer has reason s to believe that there is

an escapement of income. The objections have to be

objectively considered and dealt with and cannot be

merely noted but not addressed . It is the very

formation of an opinion that is challenged by way of

objections. The challenge cannot be brushed aside

cryptically. Application of mind should be apparent.

15. The second reason for rejecting the objection given is

that the explanation rendered by the petitioner would

be looked into during the course of the assessment

proceedings. There is a difference between recording

of reasons to believe and reassessment order.

Reopening is permissible on foundation of prima facie

belief but the fact alleged or the reason propounded

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must have some basis and should not be mere

surmise, gossip or rumour.

16. With regard to the objections raised by the petitioner

that this was a case of change of opinion based solely

on audit objection, the impugned order records that it

is nowhere mentioned in the reasons for reopening of

the case that it is on the basis of the audit objection.

17. Comparison of the reason to believe communicated

vide letter dated 05.09.2012 and the audit memo

dated 31.03.2008 shows that the reasons are verbatim

copy of the audit memo. The reasons to believe

reproduce the audit memo . First two reasons to

believe are based on the audit objections.

18. With regard to the third objection pertaining to

accommodation entr ies taken from Mukesh Choksi

and his related/controlled companies, the petitioner

had specifically objected stating that the petitioner had

no transaction whatsoever with either Mukesh Choksi

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or any of the related/controlled companies as

mentioned in the reasons to believe. The Asses sing

Officer has merely mentioned that in the list provided it

was stated that the petitioner had taken

accommodation entries from these companies.

Neither any information or details were revealed to the

petitioner at the time when the petitioner had soug ht

for these details nor was any reference to the same

made in the impugned order.

19. Recently in the case of M/s. SMCC Construction

India Ltd. vs. Assistant Commissioner of Income

Tax, W.P.(C) 2250/2012 in order dated 23.08.2013,

we have held as under:-

"The words "reason to believe" indicate that the belief must be that of a reasonable person based on reasonable grounds emerging from direct or circumstantial evidence and not on mere suspicion, gossip or rumour. The reason to believe recorded do not refer to any material that came to the knowledge of the

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Assessing Officer whereby it can be inferred that the Assessing Officer could have formed a reasonable belief that the expenditure referred to had not crystallized during the relevant year. The reasons to believe recorded that income has escaped assessment are not based on any direct or circumstantial evidence and are in the realm of mere suspicion. The requirement of law is "reason to believe" and not "reason to suspect". In the present case Since the reasons to believe recorded indicate that the Assessing Officer has acted on mere surmise, without any rationale basis, the action of reopening of the Assessment is thus clearly contrary to law and unsustainable."

20. With regard to the valuation of closing sto ck, we notice

that the reason recorded is that the assessee had

submitted the valuation of stock at cost or market

price, whichever is lower. The perusal of the balance

sheet as on 31.03.2005 clearly shows that the

petitioner has shown stock-in-trade (shares) and there

is an endorsement under the entry as "valued at cost

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or market price, whichever is lower and certified by the

proprietor". The noting in the balance sheet that the

shares are valued at cost or market price whichever is

lower clearly shows that the petitioner has made true

and full disclosure of the manner of valuation. Since

there is true and full disclosure which has been

accepted by the Assessing Officer while framing the

original assessment. This is also a case of change of

opinion based on audit objection.

21. The relevant assessment year in the present case is

2005-06. Notice under Section 148 has been issued

on 29.03.2012 i.e. after the expiry of 4 years from the

end of the relevant assessment year. In terms of

proviso to Section 147, the reassessment notice

issued after the expiry of four years from the end of

the assessment year has to satisfy the requirements of

the said proviso i.e. the Assessee has failed to

disclose fully and truly all material facts necessary for

his assessment for that year.

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22. The contention of the petitioner is that there is full and

true disclosure of all material facts and the notice

seeking to reopen the assessment is barred and

invalid and the reassessment proceedings have been

initiated merely on the basis of change of opinion

based on the audit objections.

23. The petitioner was dealing in shares and securities

which were held as stock-in-trade and have been

valued at cost or market price, whichever was lower.

This factum is clearly disclosed in the accounts and

the Assessing Officer ha d accepted the said position

while framing the original assessment. There appears

to be an intensive examination in the first instance in

respect of the said issues which are now sought to be

made the basis for reopening of the assessment.

There has to be some material or basis existing on

record for formation of belief that the shares were held

as investment. Only then there would be a nexus to

the formation of belief that income had escaped

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assessment. It is also not a case where fresh tangible

material has come to the knowledge of the Assessing

Officer. The Assessing Officer, at the time of original

assessment, clearly formed an opinion . Thus notice

under Section 148 seeking to reopen the assessment

for the first reason is clearly an instance of change of

opinion, which is impressible in law. There is true and

complete disclosure of the method of valuation in the

balance sheet. The issue was examined in the first

round. The assessing officer has merely intended to

revisit the said concluded assessment and it is a clear

case of change of opinion which is not permissible in

law.

24. With regard to valuation of closing stock of shares of

MRPL, the stand of the petitioner is that the total

number of shares held by the petitioner is 4,00,000

and inadvertently, on account of a typographical

clerical mistake, the number of shares has been

shown as 4,40,000. The total investment is of

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Rs.88,40,000 . As per the petitioner the number of

share held are 4,00,000 but inadvertently they have

been shown as 4,40,000. For 4,00,000 the value per

share is Rs. 22.10 and at 4,40,000 the value per share

comes to Rs. 20.09. The total value of closing stock of

Rs.88,40,000/- remained the same. There is no

purchase of 40,000 additional shares. The issue with

regard to the clerical mistake had been raised by the

petitioner in the objection s. However, the Assessing

Officer while dealing with the objection s had not eve n

adverted to this aspect and had not dealt with the

issue as to how there is an escapement of income

when the valuation is completely revenue neutral and

the number of shares actually held by the petitioner as

claimed are 4,00,000 and not 4,40,000. The record

reveals that the Assessee in letters dated 14.07.2008

and 15.07.2008 in reply to the Audit Objections, ha d

confirmed that the shares of M/s MRPL were 4,40,000

and were valued at Rs. 20.09 per share being the

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lower of cost price and market price. This aspect has

neither been noticed nor dealt with by the Assessing

Officer while dealing with the objections raised by the

Assessee.

25. With regard to the third aspect of accommodation

entries allegedly taken by the pe titioner from the

company run by Mukesh Choksi, the petitioner has

categorically taken an objection that he had no

transaction whatsoever with either Mukesh Choksi or

any of his companies. The Assessing Officer has not

dealt with this objection or adverted to this factum in

the impugned order. Apart from relying on the

statement of Mukesh Choksi, there is no other

evidence or material pointed out or referred to by the

Assessing Officer while rejecting the objections . But

what was stated and how the petitioner was implicated

is not adverted to. At this stage no detailed discussion

or elucidation is required. The prima facie or tentative

view must have some basis or foundation to support

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and justify in depth and detaile d inquiry. This should

be indicated and pointed out. Despite the petitioner

seeking for details of the transactions, with categorical

denial that there were transactions interse, the

Assessing Officer has neither referred to

material/ground nor referred to any such transaction in

the impugned order. When a fundamental factual

dispute was raised that the petitioner had no

transaction whatsoever with Mukesh Choksi or his

related/controlled companies, it was in the factual

matrix of the present case, necessary for the

Assessing Officer to at least refer to or rely on either

the statement of Mukesh Choksi specifically naming

the petitioner or giving some basis for formation of the

said belief or describe and hint at details of the

transaction that had come to the knowledge or notice

of the Assessing Officer . The material or evidence

which gave reason to the Assessing Officer to believe

that there is an escapement of income should be

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indicated. There has to be a material or evidence

existing on record for the reasons to believe which

should have a direct nexus to the formation of such

belief.

26. The record further reveals that the Assessing Officer

had received information, material and documents

from the Mumbai Commissionorate. However the

same is also not adverted or referred to by the

Assessing Officer while disposing of the objections

raised by the Assessee.

27. In the aforesaid factual position, it was necessary for

the Assessing Officer to deal with the said two

objections raised and return a finding. The perusal of

the order shows that the Assistant Com missioner of

Income Tax has very cryptically dealt with the

objections raised by the petitioner. The order does not

deal with any of the objections raised and merely

reproduces the reasons. When objections are raised

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to the notice under Section 148 seeking to reopen the

assessment, the Assessin g Officer has to deal with the

objections on merits following the principles governing

reassessment as settled by various judicial

pronouncements. The Assessing Officer cannot brush

aside the objections merely with a statement that

proceedings are only initiated when Assessing Officer

has reasons to believe that there is an escapement of

income. The objections have to be objectively

considered and dealt with and cannot be merely noted

but not addressed . Reasoned order is mandated and

required. It was the very formation of an opinion that is

challenged by way of objections. The challenge cannot

be brushed aside cryptically. Application of mind

should be apparent and has to be dealt with and

answered.

28. In G.K.N Driveshafts (India) Limited v. Income Tax

Officer ,(2003 259 ITR 19 (SC) the Supreme Court

after due deliberation has prescribed procedure when

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an assessee objects initiation of reassessment

proceedings. The assessee is required to file

objections by a speaking order. Speaking Order

means a reasoned order, which deals with the

contentions and the issues raised keeping in mind the

law on the subject relating to notices under section

147/148 of the Act. In the present case , objections

have not been disposed of as per the said mandate,

as the Assessing Officer instead of dealing with the

objections and rejecting or accepting them, has not

dealt with them but has adopted obscurantist attitude

though he was obliged to deal with the objections and

not obscure them.

29. In view of the aforesaid position, we are of the

considered opinion that the reassessment notice is not

sustainable on the issue of valuation of closing stock .

However on the issue of valuation of closing stock of

M/s MRPL Ltd. and taking of accommodation entries,

we fell that since the impugned order is cryptic and

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does not deal with the objections raised, we are of the

opinion that the same needs to be relooked by the

Assessing Officer in the light of what has been held by

us herein.

30. In view of the above, the writ petition is partly allowed

and an order of remand is passed, remanding the

matter to the Assessing Officer to re -examine the

issue of reopening on the ground of valuation of

closing stock of M/s M RPL Ltd. and taking of

accommodation entries. T he impugned order dated

28.01.2013 is set aside and an order of remit is

passed in the above terms. There shall be no order as

to costs.

SANJEEV SACHDEVA, J.

FEBRUARY 05, 2014                             SANJIV KHANNA, J.
st

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