MAKHIJA CHANDRAKUMAR HARIRAM vs. THE INCOME TAX OFFICER AHMEDNAGAR

1 ita 39.15 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD INCOME TAX APPEAL NO. 39 OF 2015 Makhija Chandrakumar Hariram Died through legal heirs 1A Hema W/o Chandrakumar Makhija and others ..    Appellants WITH INCOME TAX APPEAL NO. 40 OF 2015 Makhija Chandrakumar Hariram Died through legal heirs 1A Hema W/o Chandrakumar Makhija and others ..    Appellants WITH INCOME TAX APPEAL NO. 41 OF 2015 Shaikh Rashid Mohammed Bagban ..    Appellant Mrs. C. S. Deshmukh, Advocate for the Appellant in all matters. Shri Alok Sharma, Advocate for the Respondent in all matters. CORAM : S. V. GANGAPURWALA AND ARUN M. DHAVALE, JJ. DATE : 16TH JANUARY, 2018.

2 ita 39.15 FINAL ORDER : . The   Tribunal   has   remitted   the   matters   back   to   the Commissioner Appeals.  Aggrieved by the said order the assessee has filed present appeals. 2. Mrs.   Deshmukh,   the   learned   advocate   for   appellants submits that, simply on the basis of chit found in the premises of M/s. Tulsi Lottery Agency, the liability is sought to be fastened on the appellants.   The Commissioner Appeals has considered that, there was no substantial evidence to fasten the liability on the present appellants and the Commissioner Appeals came to the conclusion that the addition made by the Assessing Officer cannot be sustained on the basis of the account extract of the appellants in the books of accounts of M/s. Tulsi Lottery Agency. The enquiy in case of M/s Tulsi Lottery Agency was made for assessment years 1999­2000.  The learned advocate submits that, the Tribunal as a matter of course has remitted the matters back without considering the books of accounts of M/s Tulsi Lottery Agency in proper manner.  According to the learned counsel, it was erroneous on the part of the Tribunal to hold that the onus would lie on the appellants to disprove the correctness of said document   i.   e.   chit     found   in   the   premises   of   Tulsi   Lottery Agency.     The   same   would   not   be   in   consonance   with   the provisions of Evidence Act.

3 ita 39.15 3. Mr. Sharma, the learned counsel for respondents supports the judgment of the Tribunal. 4. We   have   perused   the   judgment   delivered   by   the Commissioner   Appeals   and   Income   Tax   Tribunal.     The Commissioner Appeals has observed that, even the appellants did not maintain proper books of accounts and could not convince on many subsidiary issues.  However, on adhoc basis assessed the liability of payment of tax.  The Tribunal has observed that, the remand   report   was   called   by   the   Commissioner.     The Commissioner did not take into account the remand report. 5. It   was   further   observed   by   the   Tribunal   that   the Commissioner has determined the tax liability on adhoc basis without considering the remand report and was convinced about non maintenance of books of accounts by this appellant and also had   held  that  the  explanation  on   subsidiary   issues   were  not satisfactory. 6. In view of that, the Tribunal was justified in remitting the matters back to the Commissioner Appeals to determine afresh correct income of assessee after careful study of comparable cases in this line of business. The first appellate authority is directed to   examine   all   the   material   gathered   from   the   revenue department and thereupon determine the correct turnover of the

4 ita 39.15 assessee. 7. We do not see any error in the judgment of the Tribunal. No substantial question of law arises.   As such, appeals stand dismissed.  No costs. [ARUN M. DHAVALE, J.]           [S. V. GANGAPURWALA, J.] bsb/Jan. 17