VIDEO MASTER Vs. JOINT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal concerns M/s. Video Master, a partnership firm, which is the Assessee and the Appellant before us. The controversy relates to the assessment for the block period January 1, 1985, to August 24, 1995. On two dates, viz., August 24, 1995, and August 25, 1995, while a search Operation Under Sec. 132 of the Income -tax Act, 1961, was carried out at various premises of the Time Video Group, one Shri Dhirajlal N. Shah made a statement on August 25, 1995, in answer to question No. 9. He said to have disclosed that qua two of the movies with which his firm was concerned, the partnership firm had, in fact, undisclosed income amounting to Rs. 2 crores in so far as those films were concerned. This being the case, qua these two films, an addition of Rs. 1,83,50,000 was made by the Order -in -Original dated September 25, 1996. In an appeal preferred by the Assessee, the Income -tax Appellate Tribunal by its order dated November 25, 1997, remanded the case for fresh hearing. The Tribunal specifically stated that the confession made by the Assessee partner on August 25, 1995, might not have been retracted in accordance with law, and was, therefore, still relevant but could not be treated as conclusive. The matter was, therefore, sent back to the Assessing Officer to give a fresh finding taking into account both, the statement made as well as other corroborative evidence.

(2.) In the second round, the assessment order dated March 29, 2000, gave detailed reasons for arriving at the conclusion that the figures stated in the statement recorded were corroborated, in particular, by various loose sheets found at the premises of the Assessee as well as vouchers, some of which related to the two films in question. In an appeal filed to the Tribunal, the Tribunal framed three issues, two of which were unnecessary for the reason that the statement recorded on August 25, 1995, was said to be relevant but not conclusive. Therefore, whether the statement was made under duress and whether it was retracted lawfully would have no relevance at this stage. However, the Tribunal went into these issues as well and ultimately, found that the statement could be used as evidence. Further, it examined other corroborative evidence referred to in the assessment order and arrived at a finding that the added income would be income which can be added under Sec. 158BC for the block assessment period in question. In an appeal filed under Sec. 260A to the Bombay High Court, the High Court found, after narrating the facts, that no substantial question of law arises.

(3.) We are of the view, in accordance with the view of the High Court, that no substantial question of law arises. Further, though it was vehemently argued by Shri Devansh A. Mohta, learned Counsel appearing for the Assessee, that this was a case both of perversity and of there being no evidence at all. We find that not only are the findings of fact recorded in some detail but that it is not possible to say that this is a case of no evidence at all inasmuch as evidence in the form of the statement made by the Assessee himself and other corroborative material are there on record. In view thereof, we find no substance in the present appeal which is accordingly, dismissed.