FLEXI PACK INDIA PVT. LTD.,KOLKATA vs. DCIT, CIRCLE - 10(1), KOLKATA, KOLKATA

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ITA 1531/KOL/2018Status: DisposedITAT Kolkata25 September 2023AY 2012-134 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel stated that the assessee was not interested in prosecuting the appeal and requested it be dismissed as withdrawn. The Tribunal noted its reservations but dismissed the appeal as withdrawn.

What were the facts?

The assessee declared a total income of Rs. 70,74,280, but the Assessing Officer determined it at Rs. 97,16,470, making a major addition of Rs. 20,00,000 under Section 68. The CIT(Appeals) confirmed this addition.

What were the issues?

The primary issue was the addition of Rs. 20,00,000 under Section 68. However, the appeal was dismissed as withdrawn before a substantive decision on the merits.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice- & Dr. Manish Borad

Per Shri Rajpal Yadav, Vice-President (KZ):- The present appeal was listed for hearing before the Tribunal on 24th August, 2023 and the Tribunal has passed the following order:- “24.08.2023: The present appeal is directed at the instance of assesseee against the order of ld. Commissioner 1 Assessment Year : 2012-2013 Flexi Pack India Pvt. Limited of Income Tax (Appeals)-4, Kolkata dated 15th May, 2018 passed for A.Y. 2012-13.

2.

The assessee has filed its return of income electronically on 14.09.2012 declaring total income of Rs.70,74,280/-. The ld. Assessing Officer has passed an assessment order under section 143(3) on 18.03.2015 and determined the taxable income of the assessee at Rs.97,16,470/-. He made a major addition of Rs.20,00,000/- under section 68 of the Income Tax Act.

1.

3. Dissatisfied with the assessment order, the assessee carried the matter in appeal before the ld. CIT(Appeals) and the appeal to the ld. CIT(Appeals) has been decided by the impugned order on 15.05.2018. The ld. CIT(Appeals) has confirmed the major addition of Rs.20,00,000/-, which was made by the ld. Assessing Officer with the help of section 68 of the Income Tax Act. Apart from this addition, there is other small disallowance.

4.

The ld. Counsel for the assessee at the very outset submitted that the assessee had approached the Settlement Commission and Settlement Commissioner has decided the taxability of income including A.Y. 2012-13 vide order dated 21.07.2023. It is pertinent to observe that application before the Settlement Commission was filed on 23.12.2019 and determination of income by virtue of this order of Settlement Commission is out of the search carried out upon the assessee on 24.01.2019. Therefore, we confronted the ld. Counsel for the assessee how this order is applicable upon the regular assessment of income passed prior to the search conducted upon the assessee. The ld. Counsel sought time to explain this position and hearing is adjourned to 25th September, 2023. Copy of this Order-sheet be supplied to both the parties.

Sd/- Sd/- (Rajesh Kumar) (Rajpal Yadav) Accountant Member Vice-President (KZ)

2. Today, the ld. Counsel for the assessee prayed that the assessee is not interested in prosecuting this appeal and it be dismissed as withdrawn. He failed to give any explanation with regard to our query mentioned above

Assessment Year : 2012-2013 Flexi Pack India Pvt. Limited and submitted that after the Settlement Commission’s order though passed on the basis of outcome of a search conducted subsequently, the determination of taxable income has attained finality. Since the assessee does not want to press this appeal and prayed for its dismissal, therefore, we do not make any comments, though we have our reservation about the claim made by the assessee. It is for the Revenue to take into consideration all these facts and circumstances. This appeal of the assessee is dismissed as withdrawn. The observations made by us will not impair or injure the case of Assessing Officer or will cause any prejudice to the defence/explanation of the assessee. This appeal of the assessee is to be treated as withdrawn and accordingly dismissed.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on September 25, 2023.

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