OM SHREE INTERNATIONAL PVT. LTD.,MUMBAI vs. ACIT, CIRCLE-10(3)(1), MUMBAI

On the facts and in the circumstance of the case and in law, the reassessment proceedings initiated by issuance of notice u/s 148 of the act is invalid and bad in law. Om Shree Interantional Pvt Ltd., Mumbai.

On the facts and in the circumstance of the case and in law, the assessment order passed u/s 143(3) of the act is invalid and bad in law. 3. On the facts and in the circumstance of the case and in law, the learned C.I.T.(A) erred in dismissing the appeal and that too without even appreciating fully and properly the facts of the case. 4. On the facts and in the circumstance of the case and in law, the learned C.I.T.(A) erred in upholding the addition made of Rs.29,40,000/- as 'unexplained cash credit and that too without even assigning any proper reason. 5. On the facts and in the circumstance of the case and in law, the learned C.I.T.(A) erred in not dealing with the grounds of appeal Nos.1 to 5 pertaining to jurisdictional issue viz. invoking of provisions of section 147 of the act. The appellant craves leave to add, alter, amend or delete any or all of the grounds of appeal.

In compliance to notice, the assessee has filed the return of income on 23.08.2019 disclosing a total income of Rs. 6,23,24,190/- and subsequently notice u/s 143(2) and 142(1) of the Act along with the questionnaire was issued. The assessee has filed the information and details on the ITBA portal from time to time. The AO to test check the genuineness of Om Shree Interantional Pvt Ltd., Mumbai. the transactions has called for the additional information and the assessee has submitted ledger and invoice copies. Further the AO has issued notice u/s 133(6) on the Act on the M/s Gouri Traders and the same was returned un served by the postal authorities. Subsequently summons u/s 131 of the Act was issued and was returned unserved. Therefore the AO has called the assessee to produce the purchase party and the asssessee failed to comply with the directions. The AO considering the events of non compliance has doubted the genuineness of the transactions as the assessee could not substantiate. The A.O. alleged the purchase transactions as bogus and treated as unexplained cash credit u/s 68 of the Act of Rs. 29,40,000/- and assessed the total income of Rs. 6,52,64,110/- and passed the order u/s 143(3) of the Act r.w.s 147 of the Act dated 01.12.2019. 4. Aggrieved by the order, the assessee has filed an appeal before the CIT(A), whereas the CIT(A) considered the grounds of appeal, submissions of the assessee and findings of the AO and was not satisfied with the explanations of the assessee and sustained the addition made by the AO and dismissed the Om Shree Interantional Pvt Ltd., Mumbai. assessee appeal. Aggrieved by the CIT(A)order, the assessee has filed an appeal before the Hon’ble Tribunal.

We heard the rival submissions and perused the material on record. Prima-facie the contentions of the Ld.AR are that the CIT(A) has erred in sustaining the addition without considering the material information filed before the lower authorities. The asssessee is a merchant exporter and procured the Hulled Sesame seeds as per export order from the trader and the details of invoices and supporting the transactions were filed in the asssesseement proceedings. The Ld.AR emphasized that the addition made by the A.O Om Shree Interantional Pvt Ltd., Mumbai. is on very higher side and the margin in the nature of business is between 12% to 13 %. The Ld.AR filed a comparison chart disclosing the G P percentage for F.Y.2011-12 to 2014-15. We considering the facts, circumstances, judicial decisions and to meet the ends of justice restrict the addition @ 6% of alleged bogus purchases in addition to G.P. offered by the asssessee and we make it clear that this percentage shall be applicable to this assessment year only. Accordingly, we set-aside the order of the CIT(A) and direct the assessing officer to estimate the income @6% on unapproved/ bogus purchases and partly allow the grounds of appeal of the assessee.

In the result, the appeal filed by the assessee is partly allowed.