PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2 vs. R B FARMS AND ESTATES PVT. LTD.

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ITA - 129 / 2024HC Delhi21 February 20242 pages
For Petitioner: SANJAY KUMAR
AI SummaryPartly Allowed

What did the High Court hold?

The ITAT held that since the group company had already paid taxes on the inflated purchases from which the cash was generated, the same amount should not be taxed again when reintroduced as unsecured loans. The High Court admitted the appeal for consideration.

What were the facts?

The assessee introduced cash in its books as unsecured loans from two companies. The group company had previously inflated its purchases to generate this cash and paid taxes on it. The ITAT held that re-introducing this already-taxed cash should not be taxed again.

What were the issues?

Whether the ITAT was justified in deleting the addition made under Section 68 when the cash was reintroduced as unsecured loans, despite the group company having paid taxes on the source of that cash.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

$~61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 129/2024 & CM APPL. 10566/2024

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2 ..... Appellant Through: Mr. Sanjay Kumar, Ms. Esha, Ms. Hemlata Rawat, Advs.

versus

R B FARMS AND ESTATES PVT. LTD. ..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

21.02.2024 1. The instant appeal pertaining to Assessment Year 2015-16 impugns the order of the Income Tax Appellate Tribunal [“ITAT”] dated 21 October 2021. 2. Notice. Although the respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the appellant take steps for service through all permissible modes including via approved courier service. 3. Prima facie and for considering the issues which stand raised, we take note of the following conclusion as recorded by the ITAT:- “20. It is an undisputed fact that before the ITSC, the group company M/s. AMP Motor Private Limited have taken a plea that it has been inflating purchases from which it has generated cash. We are of the opinion that the cash so generated has been reintroduced in the books of the assessee in the form of unsecured loan from the two companies. Since the group company has paid taxes on such inflated purchases, we do not find any reason why the same amount when re-introduced in the books should be taxed again.” 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 13:34:03

4.

Mr. Kumar, learned counsel draws our attention to the legal fiction which stands introduced in terms of Section 68 of the Income Tax Act, 1962 [“Act”] and contends that the ITAT has clearly erred in arriving at the aforenoted conclusion. Matter requires consideration. 5. We consequently admit the appeal on the following question of law:- A. Whether on the facts and circumstances of the case and in law, the ITAT was justified in deleting the addition of Rs.10,37,50,000/- made by Assessing Officer [“AO”] under Section 68 of the Act and taken a wholly untenable view ? 6. List again on 29.04.2024.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. FEBRUARY 21, 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 13:34:03

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