BALAJI STEEL ROLLING MILLS PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(2), HYDERABAD

The brief facts of the case are that assessee company, engaged in the business of manufacturing and trading of steel, e-filed its return of income for A.Y. 2015-16 on 30.10.2015 admitting loss of Rs. (-) 3,52,14,986/- under normal provisions and book loss of Rs.(-) 3,61,28,736/- under Sec.115JB of the Act.

During the assessment proceedings u/s 143(3) of the Act, the Assessing Officer observed that the assessee has shown an of 2019 Balaji Steel Rolling Mills (P) Ltd., amount of Rs.15 lacs as received from one Sri Manish Gupta, PAN No.ABRPG3344F. The assessee was asked to furnish the proof of identity, genuineness, and creditworthiness of Sri Manish Gupta along with his confirmation letter. In response to the same, the assessee submitted confirmation letter from one Sri Manish Kumar Gupta stating that though his name is “Manish Kumar Gupta”, his name was wrongly mentioned by the assessee as “Manish Gupta”. However, the Assessing Officer noticed that the PAN Nos. of Manish Gupta and Manish Kumar Gupta are totally different and therefore, there are two different persons. Thus, the Assessing Officer held that assessee has failed to prove the identity of the creditor and the genuineness of the transaction and also creditworthiness of Manish Gupta. Aggrieved, the assessee filed an appeal before the CIT(A), who confirmed the order of the Assessing Officer and the assessee is in second appeal before the Tribunal by raising the following grounds of appeal :

In the result, assessee’s appeal is treated as allowed for statistical purposes.