DCIT, CENTRAL CIRCLE, GHAZIABAD vs. SITA DEVI MEMORIAL SHIKSHA SANSTHAN, NEW DELHI

The present appeals have been filed by the assessee as well as the Revenue against the orders ld. CIT(A)-4, Kanpur dated 07.09.2021.

In the only tangible ground taken up by the assessee is as under:

In Revenue is as under:

During the year, the assessee has shown additions to the building construction of Rs.3.63 crores. The assessee was asked by the AO to furnish the source of investment in the construction of the building. The assessee submitted that an amount of Rs.1 crore has been received as corpus donation from one entity namely M/s Nalanda Education Society. The AO held that on verification the assessee could submit the details of vendors amounting to Rs.3.16 crores instead of Rs.3.63 crores incurred by the assessee. The difference of amount of Rs.47,54,090/- is treated as unexplained expenditure u/s 69C of the Income Tax Act, 1961 by the Assessing Officer.

Further, the AO held that out of the list of vendors containing Rs.3.16 crores of expenditure, an amount of Rs.1,07,40,188/- pertaining to two bills dated 05.06.2017, 10.05.2017 of the entity namely M/s Metamarphosis Construction, only an amount of Rs.9,80,000/- has been made & 1810/Del/2021 3 Sita Devi Memorial Shiksha Sansthan on 26.04.2017. Since, no amounts have been paid to M/s Metamarphosis Construction, the remaining amount of Rs.97,60,188/- was also treated as unexplained and added to the total income of the assessee.

Aggrieved the assessee filed appeal before the ld. CIT(A).

Before the ld. CIT(A), the assessee submitted copies of the ledger account highlighting the said construction expenses along with details of payment thereof and copies of invoices. The ld. CIT(A) obtained the remand report from the AO on the details submitted by the assessee. The AO accepted all the bills amounting to Rs.3.63 crores. The ld. CIT(A) deleted the addition of Rs.46,54,090/- based on the remand report. Hence, we hereby affirm the order of the ld. CIT(A) on this ground.

With regard to amount of Rs.97,60,188/-, the AO vide report dated 09.03.2021 submitted that facts were verified and found that there was a debit balance of Rs.1,05,79,498/- as on 01.04.2017 in the ledger account of M/s Metamarphosis Construction and there was a further payment of Rs.9,80,000/- was made during the year and the invoices issued by the contractor were adjusted against the outstanding advances. Since, the matter has been accepted by the AO during the remand report. The ld. CIT(A) has rightly deleted the addition made by the AO which we affirm.

With regard to addition of Rs.6,35,022/- on account of bill in the name of Kone Elevator India Pvt. Ltd. The ld. CIT(A) confirmed the addition owing to non-submission of bill. It was submitted that there was opening balance of Rs.5,89,000/- and & 1810/Del/2021 4 Sita Devi Memorial Shiksha Sansthan a debit entry of Rs.11,64,800/-. The closing balance was Rs.81,104/-. The payment during the year were to the tune of Rs.11,64,800/- made on 28.08.2017. There was no amount paid as alleged by the Assessing Officer at para 4.3. Hence, the addition made by the AO is directed to be deleted.

In the result, the appeal of the assessee is allowed and that of the Revenue is dismissed.