C I T vs. M/S MANDEEP MASHRROMS LTD.

Q: Which sections of the Income-tax Act were involved?

Section 260A, Section 143(1)(a)

ITA/636/2007HC Punjab & HaryanaPHHC01073354200725 August 2015Author: MR. JUSTICE RAMENDRA JAIN,MR. JUSTICE S.S. SARON3 pages

AI SummaryDismissed

What did the High Court hold?

The High Court held that the appeal by the revenue was governed by the findings recorded in ITA No. 267 of 2008, which was an appeal concerning the same assessee for the assessment year 1997-98. The Tribunal had accepted the assessee's appeal for assessment year 1998-99 on the same reasoning as its order for assessment year 1997-98, which had been dismissed by the High Court. The learned counsel for the revenue did not dispute that the present appeal was governed by the findings in the prior appeal. Therefore, the High Court dismissed the revenue's appeal. The specific reasoning of the Tribunal for deleting the addition in the prior year is not detailed in this judgment, but it formed the basis for the deletion in the current year and the subsequent dismissal of the revenue's appeal.

What were the facts?

The assessee, M/s Mandeep Mushroom Ltd., engaged in mushroom and strawberry cultivation and sale, claimed the income as agricultural. For assessment year 1998-99, the assessee filed a return showing a loss of ₹6,14,961. The Assessing Officer (AO) made an addition of ₹2,39,315 to the trading account. The Commissioner of Income Tax (Appeals) upheld this addition. The Income Tax Appellate Tribunal (Tribunal), following its earlier order for assessment year 1997-98 in the assessee's own case, deleted the addition. The revenue, Commissioner of Income Tax, Faridabad, has appealed this order of the Tribunal to the High Court.

What were the issues?

1. Whether, on the facts and circumstances of the case, the order of the Hon'ble ITAT is not perverse in deleting the addition of ₹2,39,315/- made by the Assessing Officer in the trading account, when the Assessing Officer had clearly pointed out various discrepancies on the basis of enquiries made and as discussed in the assessment order? (Question of law/mixed law and fact, turning on the AO's findings and the Tribunal's deletion). Assessee's contentions: Not recorded in the judgment. Revenue's contentions: The revenue argued that the Tribunal's order deleting the addition was perverse, given the discrepancies noted by the AO based on enquiries. The revenue sought to establish that the Tribunal's decision was not based on sound reasoning in light of the evidence presented by the AO.

Which sections of the Income-tax Act were involved?

Section 260A,Section 143(1)(a)

AI-generated summary — verify with the full judgment below

-1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 636 of 2007 (O&M) Date of Decision: 25.8.2015 Commissioner of Income Tax, Faridabad ....Appellant. Versus M/s Mandeep Mushroom Ltd., Gurgaon ...Respondent. CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. HON'BLE MR. JUSTICE RAMENDRA JAIN. PRESENT: Mr. Tajender K. Joshi, Advocate for the appellant. None for the respondent. AJAY KUMAR MITTAL, J.

Delay of 55 days in re-filing the appeal is condoned.

This appeal has been preferred by the revenue under Section 260A of the Income Tax Act, 1961 (in short “the Act”) against the order dated 29.12.2006 (Annexure A-III) passed by the Income Tax Appellate Tribunal, Delhi Bench “G”, Delhi (hereinafter referred to as “the Tribunal”) in ITA No. 1160/DEL/2003, for the assessment year 1998-99, claiming the following substantial question of law:- Whether, on the facts and circumstances of the case, the order of the Hon'ble ITAT is not perverse in deleting the addition of ` 2,39,315/- made by the Assessing Officer in the trading account, when the Assessing Officer had clearly pointed out various GURBACHAN SINGH 2015.09.21 15:35 I attest to the accuracy and authenticity of this document High Court Chandigarh -2- discrepancies on the basis of enquiries made and as discussed in the assessment order?

Briefly stated, the relevant facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The assessee was earning income from mushroom and strawberry growing and sale thereof. The said income was claimed as agricultural income. The assessee filed its return of income on 27.11.1998 showing loss at ` 6,14,961/-. The said return was processed under Section 143(1)(a) of the Act on 31.5.1999. The Assessing Officer vide order dated 28.3.2001 (Annexure A-I) framed the assessment by making an addition of ` 2,39,315/-. Feeling aggrieved, the assessee filed an appeal before the Commissioner of Income Tax (Appeals) [for brevity “the CIT(A)”]. The CIT(A) vide order dated 8.1.2003 (Annexure A-II) while partly allowing

the appeal upheld the addition of ` 2,39,315/- made by the Assessing Officer. Still dissatisfied, the assessee filed an appeal before the Tribunal who vide order dated 29.12.2006 (Annexure A-III) following its order for the assessment year 1997-98 in the case of the assessee deleted the addition of ` 2,39,315/- made by the Assessing Officer. Hence, the present appeal by the revenue.

We have heard learned counsel for the revenue and perused the record.

The Tribunal while accepting the appeal of the assessee held that the addition is similar to the assessment year 1997-98 in respect of which ITA No. 267 of 2008 has been dismissed by this Court. The Tribunal has accepted the appeal of the assessee on the same reasoning. Learned counsel for the revenue did not dispute that the GURBACHAN SINGH 2015.09.21 15:35 I attest to the accuracy and authenticity of this document High Court Chandigarh -3- present appeal is governed by the findings recorded in ITA No. 267 of 2008. 6. Accordingly, the appeal is dismissed. (AJAY KUMAR MITTAL) JUDGE August 25, 2015 (RAMENDRA JAIN) gbs JUDGE GURBACHAN SINGH 2015.09.21 15:35 I attest to the accuracy and authenticity of this document High Court Chandigarh

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