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Judgment
Manmohan, J
The appeal has been heard by way of video conferencing.
Present appeal has been filed challenging the order passed by the Income Tax Appellate Tribunal [ITAT] dated 25th August, 2020 rejecting the
appellant’s appeal being ITA 8706/Del/2019 for the Assessment Year 2011-12.
The relevant facts of the present case are that the respondent/assessee filed the original return of income on 27th July, 2011. A search was
conducted at the premises of the respondent/assessee on 22nd March, 2012 and the assessment was framed under Section 153A of the Income Tax
Act, 1961 (hereinafter referred to as the ‘Act’) vide order dated 28th February, 2014.
On 31st March, 2016, a notice of reassessment under Section 148 of the Act was issued and served upon the respondent/assessee. The reason for
re-opening the assessment was that the Investigation Directorate of Kolkata had informed the Assessing Officer that the respondent/assessee had
traded in penny stocks and used the said transactions to allegedly book bogus claims of Long Term Capital Gain.
However, the admitted position is that the Long Term Capital Gain had not only been disclosed in the return of income by the respondent/assessee,
but the same was also claimed to be exempt.
No adverse inference was made to the returned income of the respondent/assessee even when the Assessing Officer was fully aware of the Long
Term Capital Gain claimed as exempt from tax.
Consequently, this Court is of the view that in the garb of reassessment proceedings, the appellant cannot seek to verify the same details on the
strength of material which was already available on record. This Court is also in agreement with the finding of the Tribunal that the assumption of
jurisdiction by issuing notice under Section 148 of the Act is bad in law. Accordingly, the present appeal and application are dismissed.