PRINCIPAL COMMISSIONER OF INCOME TAX-10 DELHI vs. AL NASIR AGRO FOODS

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ITA - 257 / 2024HC Delhi06 May 20243 pages
For Petitioner: ABHISHEK
AI SummaryDismissed

What did the High Court hold?

The High Court found that the ITAT's decision was based on factual findings by the CIT(A) that were not disturbed. These findings indicated that the Assessing Officer had not rejected the assessee's books of account and had previously agreed with the assessee's explanation regarding suppliers.

What were the facts?

The appeal concerns additions made by the Assessing Officer to the assessee's income related to payments to sundry creditors and the applicability of Section 40A(3). The ITAT had confirmed the CIT(A)'s decision, which had deleted the additions.

What were the issues?

Whether the ITAT was justified in confirming the CIT(A)'s decision without independent findings and without considering the assessee's failure to prove the genuineness of purchases from sundry creditors.

Which sections of the Income-tax Act were involved?

Section 40A(3),Section 68

AI-generated summary — verify with the full judgment below

$~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 257/2024

PRINCIPAL COMMISSIONER OF INCOME TAX-10 DELHI ..... Appellant Through: Mr. Abhishek Maratha, SSC with Ms. Nupur Sharma, Mr. Parth Semwal, Mr. Apoorv Aggarwal, Advs.

versus

AL NASIR AGRO FOODS

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

06.05.2024 CM APPL. 26308/2024 1. Bearing in mind the disclosures made, the delay of 154 days in re-filing the appeal is condoned. 2. The application shall stand disposed of. ITA 257/2024 3. The Principal Commissioner impugns the order of the Income Tax Appellate Tribunal [“ITAT”] dated 23 May 2023 and has proposed the following questions of law for our consideration:- “(1) Whether on the facts and circumstances of the case the Hon'ble ITAT was justified in confirming the decision of CIT(A) without giving its independent findings on merits and just agreeing with the finding of the Ld. CIT(A)? (2) Whether on the facts and circumstances of the case the Hon'ble ITAT was justified in confirming the decision of the of the CIT(A) This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:16:38

without considering the fact that the assessee failed to discharge its primary onus of proving the genuineness of purchases made from Sundry Creditors in absence of complete Address/PAN details of these persons shown as Sundry Creditors? (3) Whether on the facts and circumstances of the case the Hon'ble ITAT was justified in agreeing with the decision of the CIT(A) that the books of accounts of the assessee were audited and no specific defects in books was pointed out without considering that for making addition for bogus sundry creditors u/s 68 of the Income- tax Act, 1961 no such conditions are mandatory? (4) Whether the impugned order passed by Hon'ble ITAT is perverse both on facts and in law?”

4.

The issue itself pertains to the applicability of Section 40A(3) of the Income Tax Act, 1961, as well as the additions made under Section 68 relating to payments made to sundry creditors. 5. The ITAT has taken into consideration the undisputed fact that the Assessing Officer had not rejected the books of account of the assessee. We, however, find that this issue is clearly rendered academic bearing in mind the following findings which came to be recorded by the Commissioner of Income Tax(Appeals) [“CIT(A)”] and which have not been disturbed by the ITAT:- “It was explained to the Assessing Officer that all the suppliers have been paid their outstanding dues in the m/o April & May 2013 and there are no dues outstanding as on date of these suppliers. The Assessing Officer has not pointed out any discrepancy in relation to payments made to these suppliers in the asstt. completed for the AY 2013-14 u/s 143(3) of the Income Tax Act. Copies of the Audited Profit & Loss Account & Balance Sheet as on 31.03.2013 alongwith copy of the Asstt. order for the A.Y. 2013-14 passed u/s 143(3) of the Income Tax Act is enclosed at Annexure-4. In the asstt. order for the A.Y. 2013-14 at page-2, the Assessing Officer while elaborating modus operandi of the purchase of meat & payment to meat suppliers by the appellant has categorically agreed with the explanation of the appellant that due to peculiar nature of business of the appellant the production of meat creditors is sometimes not practicable. In view of the facts explained above there is no dispute as regards purchases and the trading results. Hence the findings given by the Assessing Officer This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:16:38

that the Sundry Creditors are bogus is not correct. The addition made by the Assessing Officer of Rs.4,95,25,264/- to the total Income on a/c of non verifiability of the outstanding creditors is not justified and it is liable to be deleted. The Honorable ITAT in the case of ITO vs ZAZSONS Exports Ltd (LKO) also supports their view.”

6.

In view of the aforesaid factual findings, we find that the appeal raises no substantial question of law. The appeal consequently fails and shall stand dismissed.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. MAY 06, 2024/neha This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:16:38

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