GAURAV BAJAJ,NEW DELHI vs. ITO WARD-22(3), NEW DELHI
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: Sh. Satbeer Singh Godara
These assessee’s three appeals ITA Nos. 3473, 3474 &
3475/Del/2019, for Assessment Years 2011-12, 2012-13 and 2013-14, arise against the CIT(A)-8, New Delhi’s as many orders dated 05.02.2019, 06.02.2019 and 18.03.2019 in case
Nos. 10589, 10590 & 10591, in proceedings u/s 147/143(3) of the Income Tax Act, 1961 (in short “the Act”), respectively.
Cases called twice. None appears at the assessee’s behest. He is accordingly proceeded ex-parte.
Learned departmental representative vehemently argues during the course of hearing that both the lower authorities have rightly invoked section 148/147 reopening mechanism against the assessee in order to assess section 2(22)(e)
ITA Nos. 3473, 3474 & 3475/Del/2019
Gaurav Bajaj
2
deemed dividends amount of Rs.15,00,000/-, in his hands, in the course of assessment framed on 08.12.2016 and partly upheld in the CIT(A)’s discussion as under:
“4.2 The first ground relates to the addition of Rs.15,40,000/- u/s 2(22)(e) of the Act.
The facts of this case of the appellant are identical to the facts in the case of appellant himself in A.Y. 2011-
12, whereby vide appellate order dated 05.02.2019, in Appeal No. 10589/16-17, the addition of Rs.13,64,000/- has been confirmed u/s 2(22)(e) of the I.T. Act.
Considering the totality of facts and circumstances stated above, therefore, the addition of Rs.15,40,000/- made by the AO is also hereby confirmed u/s 2(22)(e) of the I.T. Act.”
I have given my thoughtful consideration to the assessee’s pleadings all along and the department’s vehement contentions supporting the impugned deemed dividends addition. There could be hardly any dispute that the assessee has duly filed his evidence representing the impugned sum as in the nature of commercial sale/purchase transactions between M/s Anand Lighting Co. and M/s Sanskriti Villas Pvt. Ltd. That being the case, I hereby reject the department’s stand treating the same as non-genuine transactions to delete the impugned section 2(22)(e) deemed addition in light of CIT Vs. Creative Dying and Printing (P) Ltd. (2009) 318 ITR 476 (Del.). Ordered accordingly. The assessee’s instant first and forest appeal ITA No. 3474/Del/2019 is hereby accepted in very terms.
ITA Nos. 3473, 3474 & 3475/Del/2019
Gaurav Bajaj
3
5. Same order to follow in the assessee’s remaining twin appeals ITA No. 3473 & 3475/Del/2019 for Assessment Years
2012-13 and 2013-14 since raising the very issue of section 2(22)(e) deemed dividend addition, in very terms.
These assessee’s three appeals ITA Nos. 3473, 3474 & 3475/Del/2019 are allowed in above terms. A copy of this common order be placed in the respective case files. Order Pronounced in the Open Court on 02/06/2025. (Satbeer Singh Godara)
Judicial Member
Dated: 02/06/2025
*Subodh Kumar, Sr. PS*