COMMISSIONER OF INCOME TAX , KARNAL vs. M/S OM OVERSEAS, SHIV NAGAR, PANIPAT

ITA No.688 of 2010 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH. ITA No.688 of 2010 Date of decision: 31.1.2011 The Commissioner of Income Tax, Karnal -----Appellant Vs. M/s Om Overseas, Shiv Nagar, Panipat ----Respondent CORAM:- HON'BLE MR JUSTICE ADARSH KUMAR GOEL HON’BLE MR. JUSTICE AJAY KUMAR MITTAL Present:- Mr. Yogesh Putney, Sr.Standing Counsel for the revenue. Adarsh Kumar Goel,J. This order will dispose of ITA Nos.688 and 690 as it has been stated by learned counsel for the revenue that both the appeals involve common questions. ITA No.688 of 2010 has been preferred by the revenue under Section 260A of the Income Tax Act, 1961 (for short, ‘the Act’) against the order of the Income Tax Appellate Tribunal, Delhi bench ‘B’ New Delhi passed in ITA No.2883/Del/2009 dated 29.1.2010 for the assessment year 2003-04, claiming following substantial questions of law:- “i) Whether on the facts and circumstances of the case and in law, the learned ITAT was right in holding that the CIT(A) had duly put all the objections and documents to all the parties for their comments, it cannot be said that there was violation of provisions contained in Rule 46A of the Income Tax Rules, 1962, despite the fact that opportunity was given 1

ITA No.688 of 2010 by the AO under section 142A(3) of the Income Tax Act, 1961 to the assessee during the course of assessment proceedings and any evidence if any or objections to the DVO’s report was to be submitted before the AO which was not done and that the assessee was not eligible to produce new evidence for the first time before the CIT(A) and also not appreciating the fact that there is no provision for a revised report under section 142A of the Income Tax Act, 1961? ii) Whether on the facts and circumstances of the case and in law, the learned ITAT was right in law in observing that there was no violation of Rule 46A of the Income Tax Rules, 1962, despite the fact that none of the conditions prescribed under rule 46A were satisfied by the assessee for admission of additional evidence in as much as there was no occasion where (a) the AO refused to admit the evidence, (b) or the assessee was prevented by sufficient cause from producing the evidence which was called upon to be produced by the AO, (c) or the assessee was prevented by sufficient cause for producing before the AO any evidence which is relevant to the ground of appeal, (d) or the AO passed the assessment order without giving the assessee sufficient opportunity to adduce evidence relevant to any ground of appeal? iii) Without prejudice to the above, whether on the facts and in the circumstances of the case, the learned ITAT is right in arriving at the conclusion that a sum of Rs.91,30,355/- on ‘Humidification Plant’ and Rs.1,20,01,718/- under the head ‘Trenches’ considered by the DVO’s subsequent invalid report, be treated as investment and holding that the investment made in the building account under the head ‘Humidification Plant’ and ‘Trenches’ considered for 2

ITA No.688 of 2010 allowing relief to the assessee is completely ignoring the provision of section 142A of the Income Tax Act?

It has been fairly stated by learned counsel for the revenue that these questions are covered against the revenue by order passed today in ITA No.721 of 2010 The Commissioner of Income Tax, Karnal v. M/s Om Overseas, Shiv Nagar, Panipat. Accordingly, the said questions cannot be held to be substantial questions of law. Both the appeals are dismissed. (Adarsh Kumar Goel) Judge January 31, 2011

(Ajay Kumar Mittal) ‘gs’ Judge 3