SANJAY SUBHASHCHAND GUPTA,KALYAN vs. DY CIT CENTRAL CIRCLE-4, THANE

The grounds of appeal filed by the assessee are as under:

The order dated 08/03/2022 bearing No. ITBA/APL/S/250/2021- 22/1040470840[1] by the CTT[A]-11, Pune is arbitrary, against natural justice, unlawful, against the provisions of Income Tax Act, 1961, invalid and therefore liable to be quashed.

The brief facts are that the assessee is engaged in the business of financial service sector and logistics in the name of M/s. Krishna Logistics and was also a salaried employee of M/s. Konark Infrastructure Limited. The assessee filed his return of income dated 25.11.2014, declaring total income of Rs.69,20,660/-. The assessee’s case was selected for limited scrutiny and assessment order u/s.143(3) was passed dated 30.12.2016, determining the total income of Rs.1,68,84,582/-, wherein the Assessing Officer (‘A.O.’ for short) made an addition of Rs.99,64,522/-, which amounts to deemed dividend of Rs.52,07,168/- u/s.2(22)(e) of the Act and Rs.47,57,354/- as disallowance towards interest paid.

Aggrieved by this, the assessee was in appeal before the ld. CIT(A), who confirmed the said addition made by the A.O.

The assessee is in appeal before us.

The ld. Authorised Representative (A.R. for short) for the assessee contended that the impugned amounts were taken for the purpose of business activities of the company and the advance of Rs.14,44,730/- from M/s. Rustogi Logistic Pvt. Ltd. and Rs.3,35,38,660/- from M/s. Rustogi Projects Private Limited and the same was received as business advances. The ld. AR further stated that the assessee has entered into MOUs with the above mentioned companies and stated that these advances was given to the assessee for purchase of properties. The ld. AR submitted that the assessee’s case will not (A.Y. 2014-15) Sanjay Subhashchand Gupta vs. Dy. CIT be covered under the provisions of section 2(22)(e) of the Act and prayed for filing of the additional evidences, pertaining to the claim of the assessee. The ld. AR also contended that the assessee may be given one more opportunity to file evidence, pertaining to the addition made on account of disallowance of interest, which according to the assessee was utilized for the purpose of business and that in subsequent years it has also been repaid to the creditors.

The ld. Departmental Representative (ld. DR for short), on the other hand, controverted the assessee’s contention that these funds were utilized for business purpose and not for purchase of property and vehemently opposed for admission of additional evidences which is filed during the proceeding of the second appellate stage.

Having heard the rival submission and perused the materials on record. We deem it fit to provide the assessee with one last opportunity to furnish additional evidences before the A.O. to substantiate the claim of the assessee on the principles of natural justice. In this regard, we remand both these issues to the file of the A.O. for adjudicating these issues in the light of the evidences that are proposed to be filed by the assessee.

In the result, this appeal is allowed for statistical purpose.