M/S. UNIDEEP FOOD PROCESSING PVT. LTD.,BHUBANESWAR vs. ACIT, CORPORATE CIRCLE-1(2), BHUBANESWAR

IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK

BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER

ITA No.328/CTK/2017 Assessment Year : 2011-12

M/s. Unideep Food Vs. ACIT, Corporate Circle 1(2), 5th floor, Aayakar Bhavan, Processing (P) Ltd., D-7, Kedar Gouri Apartment, Bhubaneswar. Lewis Road, Bhubaneswar. PAN/GIR No.AAACU 8353 P (Appellant) .. ( Respondent)

Assessee by : Shri S.K.Hota, AR Revenue by : Shri Subhendu Dutta, DR

Date of Hearing : 13/06/ 2019 Date of Pronouncement : 08/07/ 2019

O R D E R Per C.M.Garg,JM This is an appeal filed by the assessee against the order of

the CIT(A)-1, Bhubaneswar dated 22.5.2017 for the assessment

year 2007-08.

CIT(A) erred in confirming the addition of Rs.45,29,020/- under

the head “ unsecured loan”.

matter was remanded to the file of the Assessing Officer with the

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direction to make a fresh assessment with the following

directions:

“… Therefore, in the interest of justice and fair play we reverse the finding of the CIT(A) and restore this matter to the file of the AO to verify the genuineness of the transaction. The AO is directed to verify whether the assessee has repaid this amount to all the persons stated in his accounts in various years by calling all the creditors. Therefore, the AO is directed to verify and if the assessee has already repaid the amount, it may be deleted as per law after giving due opportunity of hearing to the assessee.” 4. In pursuance to the direction of the Tribunal, the Assessing

Officer required the assessee to produce all the creditors with

evidence of payment. However, since the assessee failed to

produce the creditors, the Assessing Officer repeated the addition

as was done at the time of original assessment.

The CIT(A) also confirmed the action of the Assessing Officer as

the assessee failed to comply with the direction of the Tribunal to

produce all the loan creditors.

direction of the Tribunal was not complied with by the assessee, ld

A.R. of the assessee did not give any satisfactory reply. We find

that in the first round of proceedings, the Tribunal has directed

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the assessee to produce all the creditors before the Assessing

Officer to confirm with the evidences that the amount has been

repaid. But, the assessee has failed to produce all the creditors

before the Assessing officer, therefore, the addition was again

confirmed and was upheld by the CIT(A). In view of above facts,

we see no reason to interfere with the order of the CIT(A) and

dismiss the ground of appeal of the assessee.

Order pronounced on 08/07/2019.

Sd/- sd/- (Laxmi Prasad Sahu) (Chandra Mohan Garg) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 08/07/209 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : M/s. Unideep Food Processing (P) Ltd., D-7, Kedar Gouri Apartment, Lewis Road, Bhubaneswar

Sr.Pvt.secretary ITAT, Cuttack

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