VIVEK GARG,DELHI vs. INCOME TAX OFFICER, DELHI

Asstt. Year : 2018-19 Vivek Garg, Vs CIT(A)/NFAC/ B-141, Vishwas Park, Uttam Nagar, Income Tax Officer, West Delhi, New Delhi-110059 New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. BTGPG0010A Assessee by: Sh. Abhishek Jain, CA & Ms. Sunidhi Sharma, Adv. Revenue by : Sh. Sudeep Dabas, Sr. DR Date of Hearing: 10.07.2025 Date of Pronouncement: 10.07.2025 ORDER This assessee’s appeal for Assessment Year 2018-19, arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024-25/1073459244(1) dated 19.02.2025, in proceedings u/s 143(3) of the Income Tax Act, 1961 (in short “the Act”).

Vivek Garg 4. I have given my thoughtful consideration to the assessee’s and the Revenue’s vehement submissions. The assessee has filed his detailed paper book running into 129 pages inter alia comprising of the entire case record before the learned lower authorities. His case accordingly is that the impugned payments are overwhelming genuine ones wherein the corresponding recipients of cash sums involved herein have been duly registered under GST law who had offered handsome discount leading to the cash payments in question. Learned department representative quotes Attar Singh Gurmukh Singh Vs. ITO (1991) 191 ITR 667 (SC) that in such an instance, the aim and objective of introduction of the impugned statutory provision could not be altogether ignored which was to curs the practice of ploughing of unaccounted money in the system. The assessee on the other hand quotes Anupam Tele Service Vs. ITO (2014) 366 ITR 122 (Guj.) that such an overwhelming genuine business expenditure could indeed be allowed even it is not covered under rule 6DD of the Income Tax Rules prescribing various exigencies in cash payments representing business expenditure. Learned counsel lastly states that the assessee is very much ready to prove his genuineness of the impugned business expenditure forming subject matter of section 40A(3) disallowance herein if afforded one more effective innings before the Assessing Officer. It is thus Vivek Garg deemed appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the Assessing Officer for it’s afresh adjudication as per law subject to a rider that the assessee shall plead and prove all the relevant facts at his own risk and responsibility, within three effective opportunities, in consequential proceedings. Ordered accordingly.