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Ashapura Transport Co vs The Assistant Commissionr Of Income ...
2025 Latest Caselaw 5774 Guj

Citation : 2025 Latest Caselaw 5774 Guj
Judgement Date : 25 August, 2025

Gujarat High Court

Ashapura Transport Co vs The Assistant Commissionr Of Income ... on 25 August, 2025

Author: Bhargav D. Karia
Bench: Bhargav D. Karia
                                                                                                                 NEUTRAL CITATION




                           C/SCA/2083/2023                                       JUDGMENT DATED: 25/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 2083 of 2023


                      FOR APPROVAL AND SIGNATURE:


                      HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                      and
                      HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                      ==========================================================

                                   Approved for Reporting                       Yes           No
                                                                                              ✓
                      ==========================================================
                                        ASHAPURA TRANSPORT CO
                                                 Versus
                       THE ASSISTANT COMMISSIONR OF INCOME TAX, CIRCLE 2(1), RAJKOT
                      ==========================================================
                      Appearance:
                      MR TUSHAR HEMANI SENIOR ADVOCATE MS VAIBHAVI K PARIKH(3238)
                      for the Petitioner(s) No. 1
                      KARAN G SANGHANI(7945) for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                           Date : 25/08/2025

                                                           ORAL JUDGMENT

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned Senior Advocate Mr.

Tushar Hemani for the petitioner and

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learned Senior Standing Counsel Mr. Karan

Sanghani for the respondent.

2. Having regard to the controversy

involved, with the consent of learned

advocates for the respective parties, the

matter is taken up for hearing.

3. Rule returnable forthwith. Learned

Senior Standing Counsel Mr. Karan Sanghani

waives service of notice of rule on behalf

of the respondent.

4. By this petition under Article 226 of

the Constitution of India, the petitioner

has prayed for the following reliefs:

                                               "a) quash and                     set aside the
                                               impugned notice                  as well as the
                                               impugned order                   at ANNEXURE "A
                                               (Colly.)"   to                   this   petition;

(b) pending the admission, hearing and final disposal of this

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petition, stay the implementation and operation of the impugned notice as well as impugned order at ANNEXURE "A (Colly.)" to this petition and stay further proceedings for Assessment Year 2017-18;

(c) any other and further relief deemed just and proper be granted in the interest of justice;

(d) provide for the cost of this petition."

5. Brief facts of the case are that the

petitioner partnership firm is carrying on

the business of transportation and

handling of goods mainly meant for civil

supply and these services are provided to

various Government agencies like Food

Corporation of India, Central Warehousing

Corporation, Gujarat State Civil Supply

Corporation Limited, etc.

6. It is the case of the petitioner that

the petitioner was providing services to

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government agencies only and payments

against services so rendered were received

through banking channel only and no cash

is involved and the payments are received

after deduction of tax at source.

Moreover, major portion of the expenses of

the petitioner is in relation to payment

of transporters/truck owners-operators and

for such payment, the petitioner is

required to maintain cash on hand.

7. The respondent issued show cause

notice dated 26.05.2022 under clause (b)

of section 148A of the Income Tax Act,

1961 (For short "the Act") calling upon

the petitioner to show cause as to why

notice under section 148 of the Act should

not be issued for Assessment Year 2017-

2018 for reopening of the assessment as

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there were significant financial

transactions during the year under

consideration in the form of cash deposits

during demonetization period to the tune

of Rs.1,08,11,007/-.

8. The petitioner filed a detailed reply

to the show cause notice on 08.06.2022

contending that the petitioner had

actually deposited Rs.1,02,31,000/- during

demonitisation period and not

Rs.1,08,11,007/- as the petitioner was

having cash on hand in form of SBN

available at the close of 08.11.2016

generated out of the business activities.

The petitioner also filed audit report,

relevant bank account statement for the

entire year and the cash book. The

petitioner also informed the respondent

that cash deposits have been duly

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explained to Assistant/Deputy director of

Income Tax (Investigation)-II Rajkot from

time to time by filing reply and

submissions were made in response to the

summons issued under section 131A of the

Act.

9. The respondent however by the impugned

order dated 30.07.2022 passed under

section 148A(d) of the Act came to the

conclusion that it is a fit case to reopen

the assessment as there was escapement of

income chargeable to tax to the tune of

Rs.1,08,11,007/- and also issued notice

dated 30.07.2022 under section 148 of the

Act.

10. Being aggrieved, the petitioner has

preferred the present petition.

11. Learned Senior Advocate Mr. Tushar

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Hemani for the petitioner submitted that

there is no escapement of income as the

petitioner was having cash balance in the

cash book which is duly audited and return

was filed by the petitioner on the basis

of audited books of accounts.

12. It was further submitted that the

respondent Assessing Officer while passing

the impugned order under section 148A(d)

of the Act has recorded the finding that

"a prudent business man will never keep

such huge cash on hand as idle money at

business premises" and came to the

conclusion that it is a fit case for

reopening the assessment. It was

therefore, submitted that the respondent

Assessing Officer could not have arrived

at satisfaction from the point of view of

the prudent business man because as per

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the business activities of the petitioner,

the petitioner was required to keep huge

cash balance to make payment to

transporters so as to provide services to

Government agencies for transportation of

the goods.

13. It was further submitted that the

reasons assigned by the respondent to come to

the conclusion for reopening of the

assessment is without any basis as there is

no nexus between the information available

with the respondent Assessing Officer and

alleged escapement of income, more

particularly, in view of the fact that the

Investigation Wing of the department has

already issued summons to the petitioner

which were duly complied with by the

petitioner by letters dated 18.04.2017,

05.05.2017, 07.03.2018 and 04.03.2021

which were also produced before

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the respondent Assessing Officer. It was

therefore, submitted that the impugned

order as well as notice are liable to be

quashed and set aside.

14. On the other hand, learned Senior

Standing Counsel Mr. Karan Sanghani for

the respondent submitted that it is not in

dispute that the petitioner had deposited

cash of more than Rs. 1 crore in the bank

account during the demonitisation period

and there is no sufficient explanation

given by the petitioner for such huge

deposit or any comparison statement is

given by the petitioner in relation to

earlier years for maintaining such huge

cash.

15. It was therefore, submitted that the

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respondent Assessing Officer was justified

in coming to the conclusion that it is a

fit case to reopen the assessment on the

basis of such information received from

the Director of Investigation who has

provided information after making inquiry

with the petitioner.

16. It was submitted that the petitioner

has an alternative efficacious remedy to

challenge the order, if any, passed

against the petitioner in reopening

proceedings before the CIT(Appeals) and

therefore no interference may be made

while exercising extraordinary

jurisdiction under Article 226 of the

Constitution of India.

17. Having heard the learned advocates for

the respective parties and considering the

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facts of the case and on perusal of the

impugned order passed by the respondent

Assessing Officer, it appears that there

is no information available on record to

suggest that the petitioner had deposited

cash of Rs.1,08,11,007/- during the

demonitisation period which is not forming

part of the available cash balance. The

respondent Assessing Officer has

categorically recorded that as per the

cash book furnished by the petitioner, it

was clear that the petitioner was holding

large amount of cash in hand. However, the

Assessing Officer was of the view that the

petitioner being a prudent business man

would never keep such huge cash on hand as

idle money at the business premises and

therefore, arrived at the conclusion that

the petitioner failed to provide any

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justification for requirement of such huge

cash on hand.

18. It also appears that the respondent

Assessing Officer has brushed aside the

replies filed by the petitioner in

response to the summons issued under

section 131A of the Act issued by

Assistant/Deputy Director of Income Tax

(Investigation)-II Rajkot by observing

that the petitioner did not submit

complete details required for verification

of source of cash deposited during

demonitisation.

19. On the basis of reply filed by the

petitioner, it appears that the petitioner

has provided audited books of accounts,

bank statement and entire cash book along

with reply in addition to replies filed by

the petitioner in response to the summons

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issued by Assistant/Deputy Director of

Income Tax (Investigation)-II Rajkot.

However, respondent Assessing Officer

without considering the same and only on

the information that the petitioner has

deposited huge cash amount in the bank

account during the demonitisation period,

had come to the conclusion that it is a

fit case for reopening the assessment.

20. In such circumstances, we are of the

opinion that there is no foundational fact

available so as to enable the respondent

Assessing officer to assume jurisdiction

to reopen the assessment as the

information made available to the

respondent Assessing Officer by the

Investigation wing has not resulted into

any nexus with material available on

record so as to come to the prima facie

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conclusion that it is a fit case to reopen

the assessment on account of escaped

income of the cash deposited during the

demonitisation period.

21. It also appears from the record that

the respondent Assessing Officer has

failed to consider that there was

sufficient cash balance in the books of

account and there is nothing on record to

suggest that such cash balance has cropped

up only on 8.11.2016 on the eve of

demonitisation period.

22. Therefore, considering the facts of

the case, we are of the opinion that the

respondent Assessing Officer could not

have assumed jurisdiction to reopen the

assessment and accordingly, the petition

succeeds and is hereby allowed. Impugned

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order dated 30.07.2022 passed under

section 148A(d) of the Act is hereby

quashed and set aside. Consequentially,

the impugned notice under section 148 of

the Act of even date is also quashed and

set aside.

23. Rule is made absolute to the aforesaid

extent. No order as to costs.

(BHARGAV D. KARIA, J)

(PRANAV TRIVEDI,J) RAGHUNATH R NAIR

 
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