Madras High Court
Bmn Steels Emporium (Chennai) vs The Deputy Commissioner Of Income ... on 15 September, 2023
W.P.Nos.17864, 18313 and 20150 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.09.2023
CORAM
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.Nos.17864, 18313 and 20150 of 2021
and
W.M.P.Nos.19536, 21423, 19069 and 21422 of 2021
BMN Steels Emporium (Chennai)
5, Menambedu Road,
SIDCO Industrial Estate, Ambattur,
Chennai 600 098. ... Petitioner in all petitions
v.
The Deputy Commissioner of Income Tax,
Central Circle 1(3),
No.46 (Old No.108), Mahatma Gandhi Road,
Chennai 600 034. ... Respondent in all petitions
Prayer in W.P.No.17864 of 2021: Writ Petition is filed under Article 226 of
the Constitution of India, praying to issue a writ of Certiorari calling for the
records in Notice No.ITBA/AST/S/148/2020-21/1032095963(1) dated
31.03.2021 PAN No.AAIFB0783D on the file of the respondent under Section
148 of the Income Tax Act and quash the same.
Prayer in W.P.No.18313 of 2021: Writ Petition is filed under Article 226 of
the Constitution of India, praying to issue a writ of Certiorari calling for the
records in Notice No.ITBA/AST/S/148/2020-21/1032095963(1) dated
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W.P.Nos.17864, 18313 and 20150 of 2021
31.03.2021 PAN No.AAIFB0783D on the file of the respondent under Section
148 of the Income Tax Act and quash the same.
Prayer in W.P.No.20150 of 2021: Writ Petition is filed under Article 226 of
the Constitution of India, praying to issue a writ of Certiorari calling for the
records in Notice No.ITBA/AST/S/148/2020-21/1032095978(1) dated
31.03.2021 PAN No.AAIFB0783D on the file of the respondent under Section
148 of the Income Tax Act and quash the same.
For Petitioner in all petitions : Mr.Ashokapathy for
M/s Pass Associates
For Respondent in all petitions : Mr.A.P.Srinivas,
Senior Standing Counsel
COMMON ORDER
The three writ petitions are filed challenging the impugned notices for the
assessment years 2015-16, 2016-17 and 2017-18.
2. The short question that arises for consideration is whether the
impugned assessment proceeding made solely on the basis of the statement
obtained from the petitioner during the course of survey under Section 133A of
the Income Tax Act, 1961 (hereinafter referred to as “IT Act”) can be sustained.
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W.P.Nos.17864, 18313 and 20150 of 2021
3. Before I proceed further, it may be relevant to set out the facts very
briefly:
3.1. The petitioner is a company engaged in the business of trading of
carbon and alloy steel iron bars. During the relevant assessment years, the
petitioner had filed its return in terms of the IT Act. Survey under Section 133A
of the IT Act, was conducted on the premises of the petitioner on 08.03.2019
and statements were obtained during the said survey wherein the petitioner had
offered a low net profit percentage @ 1.09 % as against net profit percentage of
3 % (mistakenly mentioned as 5%) offered by others in the same line of
business. The assessee vide letter dated 05.04.2019 retracted the above
statement recorded on 08.03.2019.
3.2. On the basis of the said statement, notices were issued under Section
148 of the IT Act on 31.03.2021, to which, the petitioner submitted its objection
interalia raising the issue of jurisdiction of the assessing authority to issue
notices solely on the basis of statement obtained under Section 133A of the IT
Act. However, the objections came to be rejected vide order dated 19.07.2021.
4. It is submitted by the learned counsel for the petitioner that the
impugned notices under Section 148 dated 31.03.2021 are challenged on the
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W.P.Nos.17864, 18313 and 20150 of 2021
basis that statement under Section 133A of the Act, cannot be the sole basis for
making assessment. In this regard, reliance was sought to be placed on the
following judgment of this Court in Commissioner of Income Tax v. S.Khader
Khan Son reported in, (2008) 214 CTR 0589:
“7. From the foregoing discussion, the following principles can be culled out:-
(i) An admission is extremely an important piece of evidence but it cannot
be said that it is conclusive and it is open to the person who made the
admission to show that it is incorrect and that the assessee should be given a
proper opportunity to show that the books of accounts do not correctly
disclose the correct state of facts, vide decision of the Apex Court in
Pullangode Rubber Produce Co. Ltd. v. State of Kerala [(1973) 91 I.T.R. 18];
(ii) In contradistinction to the power under section 133A, section 132(4) of
the Income-tax Act enables the authorised officer to examine a person on oath
and any statement made by such person during such examination can also be
used in evidence under the Income-tax Act. On the other hand, whatever
statement is recorded under section 133A of the Income-tax Act it is not given
any evidentiary value obviously for the reason that the officer is not authorised
to administer oath and to take any sworn statement which alone has
evidentiary value as contemplated under law, vide Paul Mathews and Sons v.
Commissioner of Income-tax [(2003) 263 I.T.R. 101]”
5. It is submitted that SLP filed against the above order was also stands
dismissed. The order of the Division Bench of this Court is followed by another
Single Judge of this Court in W.P.Nos.21919 to 21921 of 2018 dated
25.02.2019 reported in (2019) 417 ITR 0050 (Mad). It was further submitted
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W.P.Nos.17864, 18313 and 20150 of 2021
that there is a circular which would also indicate that the assessing authority has
been directed to gather evidence and to avoid admission of undisclosed income
under coercion.
6. To the contrary, it was submitted by the learned counsel for the
respondent that the petitioner can possibly raise all its objection in respect of
issuance of show cause notice before completion of assessment.
7. Heard both sides. Perused the material on record.
8. This Court finds that there is merit in the submission made by the
learned counsel for the respondent that the writ petitions at this stage is
premature and thus ought not to be entertained. It is open to the petitioner to
raise all its objection and place reliance on the judgment referred and circular
before the assessing authority who shall consider the same while passing the
orders of assessment. It is made clear that while completing the assessment, the
assessing authority shall afford reasonable opportunity in accordance with law.
Needless to state that if the petitioner were to raise the jurisdiction of the
assessing officer to make assessment solely on the basis of statement obtained
under Section 133A of the IT Act, the same would be dealt with.
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W.P.Nos.17864, 18313 and 20150 of 2021
9. With the above direction, the writ petitions stands disposed of. No
costs. Consequently, connected miscellaneous petitions are closed.
15.09.2023
Index: Yes/No
Internet: Yes/No
Speaking order / Non speaking order
shk
https://www.mhc.tn.gov.in/judis
W.P.Nos.17864, 18313 and 20150 of 2021
To
The Deputy Commissioner of Income Tax,
Central Circle 1(3),
No.46 (Old No.108), Mahatma Gandhi Road,
Chennai 600 034.
https://www.mhc.tn.gov.in/judis
W.P.Nos.17864, 18313 and 20150 of 2021
MOHAMMED SHAFFIQ,J.
shk
W.P.Nos.17864, 18313 and 20150 of 2021
and
W.M.P.Nos.19536, 21423, 19069 and 21422 of 2021
15.09.2023
https://www.mhc.tn.gov.in/judis
