DCIT CENTRAL CIRCLE 26, DELHI vs. ANR INTERNATIONAL PRIVATE LIMITED, DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘E’, NEW DELHI Before Sh. Raj Kumar Chauhan, Judicial Member & Smt. Renu Jauhri, Accountant Member ITA No. 5317/Del/2025 : Asstt. Year: 2017-18 DCIT, Vs ANR International Pvt. Ltd., 167, 1st Floor, Block-2, FIE, Central Circle-26, New Delhi-110055 Parparganj, Laxmi Nagar, New Delhi-110092 (APPELLANT) (RESPONDENT) PAN No. AAACS3221N Assessee by: Sh. Ruchesh Sinha, Adv., Dr. Rakesh Kumar, Adv. & Ms. Monalisa Maity, Adv. Revenue by: Ms. Ankush Kalra, Sr. DR Date of Hearing: 11.03.2026 Date of Pronouncement: 05.06.2026 ORDER Per Raj Kumar Chauhan, Judicial Member: The appeal of the Revenue is directed against the order dated 13.05.2025 of ld. CIT(A)-29, New Delhi passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) wherein the addition made vide assessment order dated 07.12.2019 were ordered to be deleted.

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basis of CASS by issuing notice u/s 143(2) of the Act dated 13.08.2018. Subsequent notice u/s 143(2) were also issued and in response to those statutory notices, the assessee company has filed detail stating that it was engaged in business of import and trading of chemical and received commission as consignment agent. The assessee company has issued 10,00,000 shares at face value of Rs. 10/- each and taken premium of Rs.20/- per share. The assessee company has received total share capital of Rs. 1,00,00,000/- from three parties namely, Ritika Chawchharia (Rs.22,00,000/-), Anoop Kumar HUF (Rs. 72,00,000/-) and Rishu Agencies Pvt. Ltd. (Rs.6,00,000/-) apart from a total share premium of Rs.2,00,00,000/- from these parties only. Vide submission dated 25.11.2019, the copy of Income Tax Returns, statement of income and bank statement for Financial Year 2016-17 of the three parties to whom share capital was allotted during the year was filed. The AO observed that these three parties has very low gross total income/ total income as compared to amount paid on account of share capital and share premium. Hence, a show-cause notice dated 25.11.2019 was issued. In reply to the show-cause notice, the assessee has explained the source of funds of these three entities but the ld. AO did not found the explanation satisfactory and issued a show-cause notice as to why the amount of share premium of

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Rs.2,00,00,000/- should not be added to the income of the assessee u/s 56(2)(viib) of the Act. The said show-cause notice dated 25.11.2019 remained uncomplied. It was therefore concluded by the ld. AO that the assessee has not discharged the onus cast on it to prove the creditworthiness of the creditors of the transaction. Hence, the sum of money received by the assessee company during the year as share capital and share premium amounting Rs.3,00,00,000/- was added as income of the assessee u/s 68 of the Act. Penalty proceeding u/s 271AAC were also initiated.

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assessment order, the Assessing Officer made addition of Rs. 3 crores on account of share capital received from the following 3 persons: S.No. Name of the No. of Amount Amount Party Equity received as received as Shares capital (Rs.) share premium (Rs.) 1. Ritika 2,20,000 22,00,000 44,00,000 Chhawchharia 2. Anup Kumar HUF 7,20,000 72,00,000 1,44,00,000 3. Rishu Agencies 60,000 6,00,000 12,00,000 (P) Ltd. 10,00,000 1,00,00,000 2,00,00,000

The present appeal emanates against the aforesaid addition made in the assessment order. 9.1 As can be seen from the findings contained in the assessment order, reproduced above, the sole basis of the AO in treating the aforesaid amount received from the aforesaid 3 persons to be unexplained cash credit, simply on the ground of doubting the creditworthiness of the persons on the basis t hat income reported in the return of income of the year under consideration did not commensurate with the amount of investment made by each such person. 9.2 Refuting the aforesaid finds of the AO, the appellant filed contemporaneous additional evidences listed supra with respect to each pi s establishing the creditworthiness and source of funds with each person before making investment in the assessee company. 9.3 The appellant has even filed application under Rule 46A of the Rules pleading admission of the additional evidences on the ground that sufficient opportunity was not afforded to the appellant during the course of assessment which was raised by the AO for the first time in the show cause notice dated 05.12.2019, giving time of only one day to file the reply on 07.12.2019 and assessment order was also passed on the same date. 9.4 I have gone through the record. I find that the additional evidences furnished by the appellant deserves to be admitted. Firstly, the issue raised in the appellant, i.e. creditworthiness of the creditors/shareholders cannot be ¡aided without seeing the detailed additional evidences furnished by the appellant and the AO has decided the issue with a very simplistic approach of

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seeing the income reported in the ROI of each party for one year. Thus, the additional evidences need to be admitted in the interest of justice. Secondly, u is found that the AO raised the issue of doubting the creditworthiness only on 05.12.2019 and passed the order on 07.12.2019, Thus, the appellant was clearly prevent with sufficient cause in not furnishing the evidences, which justifies its admission under Rule 46A of the Rules. Thus, for the aforesaid multiple reasons, additional evidences are admitted and are considered while deciding the ground of appeal raised by the appellant on merits infra. 9.5 On merits of the matter, the identity of the investors is not in doubt. Genuineness of the transaction, i.e., subscription to shares of the appellant company is also not in doubt where share are allotted. 9.6 As regards, creditworthiness, 1 do not agree with the findings of the AO to only see the income of the investor for the year of investment without seeing the net-worth, or corpus built overt-time which is the real evidences of justifying the availability of the source of funds for making investment. 9.7 The decision of jurisdictional Delhi High Court in the case of CIT vs. Value Capital Services Pvt. Ltd.; 307 ITR 334, clearly holds otherwise in the following words: "7.11. Considering the facts of the case in the light of documentary evidences available on record and. the fact that A.O. did. not make any adequate enquiry on the documentary evidences filed by the assessee- company clearly established that assessee-company proved identity of the creditors, their creditworthiness and the genuineness of the transaction in the matter. Merely low income declared in the return of income by the creditors is no ground to reject the explanation of the assessee company because their creditworthiness is in several crores as is already admitted by the A.O, in the assessment order. In view of the above discussion, we set aside the orders of the authorities below and delete the entire addition.” The Credit-worthiness of each subscribers needs to be seen from their respective net-worth which was sufficient in the present case as can be seen com the following: “1. Ritika Chhawchharia

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The copy of Balance Sheet/statement of affairs as on 31.03.2016, evidencing that her net-worth as on 31.03.2016 was Rs. 4,10,23,379 as against the investment made by her of Rs. 66,00,000 (approximately 16%) during the AY 2017-18. (P.B. Page 58) The copies of ITR’s evidencing the gross total income and the exempt income earned by her during the immediately preceding three assessment years, viz., AY 2014-15 to AY 2016-17. The same are reproduced herein below for ease of reference (P.B. Page 54-56) Particulars Ms. Ritika Chhawchharia AY Gross Total Exempted Total Income 2016-17 18,40,141 24,32,800 42,72,941 2015-16 6,87,257 6,210 6,93,467 2014-15 11,97,860 10,87,870 22,85,730 Copies of bank statement for AY 2017-18; evidencing the availability of sufficient funds for investment(s) (P.B. Page 57) 2. Anup Kumar HUF The copy of Balance Sheet/statement of affairs as on 31.03.2016, evidencing that the net-worth of the said HUF as on 31.03.2016 was Rs.12,19,99,515 as against the investment made by the HUF of Rs.2,16,00,000 (approximately 18%) during the AY 2017-18. (P.B. Page 67) The copies of ITR’s evidencing the gross total income and the exempt income earned by the HUF during the immediately preceding four assessment years, viz., AY 2013 14 to AY 2016-17. The same are reproduced herein below for ease of reference (P.B. Page 62-65) Particulars Anup Kumar HUF A Y Gross Exempted Total Income 2016-17 70,86,441 16,88,081 87,74,522 2015-16 74,50,497 - 74,50,497 2014-15 34,64,626 37,08,380 71,73,006 2013-14 47,97,771 1,15,12,684 1,63,10,455 - Copies of bank statement for AY 201 7-18; evidencing the availability of sufficient funds for investment(s) (P.B. Page 66) 3. Rishu Agencies Private Limited

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- The copy of Balance Sheet/statement of affairs as on 31.03.2016, evidencing that the net-worth of the subscriber company as on 31.03.2016 was Rs. 63,11,973 as against the investment made by it of Rs. 18.00.000 (approximately 29%) during the AY 2017-18. (P.B. Page - 73-86) - Copies of bank statement for AY 2017-18; evidencing the availability of sufficient funds for investments) (P.B. Page 72)” 9.9 In view of the above, the investors had sufficient funds to make the investment in share of the appellant company. There is no finding that, the funds invested have been generated form the coffers of the appellant to deem the same as unexplained money and attract section 68 of the Act. Accordingly, it is held that there was no valid basis with the AO to invoke section 68 in the present facts. The addition of Rs. 3,00,00,000/- made by the AO under that sect ion is hereby deleted. Ground of appeal Nos. 3 to 7 are hereby allowed.” 4. Aggrieved by the impugned order, the Revenue is in appeal before us and raised the following grounds of appeal: “1. On the facts and in the circumstances of the case, and in law, the Ld. CIT(A) erred in deleting the addition of Rs. 3,00,00,000/- made by the Assessing Officer under Section 68 of the Income Tax Act, 1961, on account of unexplained share capital and share premium received from the following parties:- 1. Ms. Ritika Chawchharia. 2. Anup Kumar (HUF) 3. Rishu Agencies Pvt. Ltd. 2. That the order of the CIT (A) is erroneous and is not tenable on facts and in law. 3. That the grounds of appeal are without prejudice to each other.” 5. We have heard ld. AR and ld. DR. The ld. AR at the very outset submitted that the ld. CIT(A) has legally admitted the additional evidence submitted by the assessee by following the provisions of Rule 46A as the case for admitting the additional

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evidence was successfully made out by the assessee. It is further argued that as is evident from the remand report submitted by the AO in pursuance of prayer for admitting additional evidence, the AO has tried to stress the point that source of source is not established. It is argued that though by relevant document the assessee has succeeded in proving even source of source which otherwise became obligatory only w.e.f. assessment year 2023-2024. It is further submitted that ld. AO was misconceived in concluding that the net-worth of the creditor was not sufficient or not commensurate with the investment made by three parties while investing in share capital. It is further submitted that the Assessing Officer did not permit to file the relevant documents when the opportunity was sought by the assessee and has proceeded to pass the assessment order and making addition u/s 68 of the Act merely on the consideration of particulars in the ITR of the concerned year. It is further stated that ld. AR has relied the case of Hon’ble jurisdictional High Court in PCIT (Central)-1 Vs. Goodview Trading Pvt. Ltd. (2017) 77 taxmann.com 204 wherein para 8 to 10 it was held as under: “8. It is quite evident from the CIT (A)'s reasoning in paragraph 4.3, that the materials clearly pointed to the share applicants' possessing substantial means to invest in the assessee's company. The AO seized certain material to say that minimal or insubstantial amounts was paid as tax by such share applicants and did not carry out a deeper analysis or rather chose to ignore it.

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In these circumstances, the inferences drawn by the CIT (A) are not only factual but facially accurate. 9. Having regard to these circumstances, the Court discerns no question of law, least a substantial question having regard to the fact that the judgment in Lovely Exports (supra) was cited and applied. 10. For these reasons, there is no merit in the appeal; the same is accordingly dismissed.” 6. The ld. AR has further relied the case of CIT-9 Vs. Vrindavan Farms (P) Ltd. in ITA No.71 of 2015, wherein similar circumstances the order of the ld. CIT(A) and ITAT was upheld and the addition u/s 68 of the Act was ordered to be deleted. The relevant portion contained in para 3 to 5 which is extracted below as under: “3. Ms. Suruchi Aggarwal, learned Senior Standing counsel for the Appellant, relied upon the decision of this Court in CIT v. Nova Promoters & Finlease Ltd. 342 ITR 169 and urged that the Assessing Officer (AO) was not required to “point to the source from which the money was received by the Assessee”. On the other hand, it was incumbent upon the Assessee to offer a satisfactory explanation regarding nature and source of the funds. 3. The ITAT has in the impugned order noticed that in the present case the Revenue has not doubted the identity of the share applicants. The sole basis for the Revenue to doubt their creditworthiness was the low income as reflected in their Income Tax Returns. The entire details of the share applicants were made available to the AO by the Assessee. This included their PAN numbers, confirmations, their bank statements, their balance sheets and profit and loss accounts and the certificates of incorporation etc. It was observed by the ITAT that the AO had not undertaken any investigation of the veracity of the above documents submitted to him. It has been righty commented by the ITAT that without doubting the documents, the AO completed the assessment only on the presumption that low return of income was sufficient to doubt the credit worthiness of the share holders.

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the additional evidence before the ld. CIT(A) who has admitted the same lawfully, the assessee has sufficiently established the creditworthiness of the three subscribers. We agree with the ld. AR that for the relevant year there was no obligation upon the assessee to establish the source of the source and there was nothing to prevent the Assessing Officer or the Revenue to examine the source of the source of the subscribers. For these reasons, we are of the considered opinion that while relying the judgment of Hon’ble High Court in the case of Goodview Trading Pvt. Ltd. (supra) and Vrindavan Farms (P) Ltd. (supra). We are convinced that the appellant/assessee has successfully discharged the onus of proving the identity, creditworthiness of the parties and genuineness of the transaction. And for these reasons, the addition made u/s 68 of the Act was not justified and the same has been rightly deleted by the ld. CIT(A). We do not find any force in the grounds raised by the Revenue before us and the appeal of the Revenue is accordingly dismissed.