BABITA GOYAL,HARYANA vs. ITO, WARD -1, ROHTAK

The present appeal filed by the assessee for the assessment year 2011-12 is directed against the order of Ld. CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 09.05.2022.

The assessee has raised following grounds of appeal:- 1. “That the learned Commissioner of Income Tax (Appeals) has erred both in law and on facts in upholding addition of Rs. 87270/- on A/c of alleged long term capital gain in shares.

Facts giving rise to the present appeal are that the case of the assessee was re-opened u/s 147 of the Income Tax Act, 1961 (“the Act”) and the assessment was framed u/s 143(3) r.w.s. 147 of the Act vide order dated 19.12.2018. The Assessing Officer (“AO”) noted that the assessee had filed return of income, declaring total income of Rs.2,54,240/- and has claimed exemption of Rs.1,88,196/- u/s 10(38) of the Act on account of sale of securities of Rs.87,270/- earned on sale of share of M/s. Global Capital Pvt.Ltd. The AO after making elaborate discussion, treated the transaction as not genuine and made addition of Rs.1,60,655/- and assessed income of the assessee at Rs.4,14,900/-.

Aggrieved against the order of AO, the assessee preferred appeal before Ld.CIT(A), who after considering the submissions, partly allowed the appeal of the assessee and sustained the addition to the extent of Rs.87,270/-.

Aggrieved against the order of Ld.CIT(A), the assessee preferred appeal before the Tribunal.

Ld. Counsel for the assessee submitted that the assessee is a regular investor in shares since the previous year. The assessee had declared income from Long Term Capital Gain (“LTCG”) shares. It was further submitted that the assessee has been making investment so the authorities below have wrongly treated the same as bogus transaction.

On the other hand, Ld. Sr. DR opposed these submissions and supported the orders of the authorities below. He contended that the AO has brought on record that transactions are not genuine. He drew my attention to the assessment order passed u/s 143(3) r.w.s. 147 of the Act.

I have heard Ld. Authorized Representatives of the parties and perused the material available on record. The AO has given a finding on fact by observing that the assessee is one of the beneficials who has taken entry during the relevant Assessment Year and earned bogus LTCG. This finding of the AO is not rebutted by the assessee by placing any contrary material on record. Looking to the totality of the facts, I do not see any reason to interfere in the findings of the authorities below, the same is hereby affirmed. Grounds raised by the assessee in this appeal are hence, dismissed.

In the result, the appeal of the assessee is dismissed.