M/S TRANSCON SKYCITY PVT LTD. (FORMERLY SAMTA BUILDERS PVT LTD.),MUMBAI vs. DCIT CC 4(2), MUMBAI

Date of Hearing 10.10.2022 Date of Pronouncement 12.10.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: These are the two appeals filed the by the assessee against the separate orders of the Commissioner of Income Tax (Appeals)-52, Mumbai passed u/s 143(3) r.w.s 147 and 250 of the Act.

& 4859/Mum/2019 M/s Transcon Skycity Pvt Ltd., Mumbai. - 2 - Since the issues in these two appeals are common and identical, hence are clubbed, heard and consolidated order is passed.

For the sake of convenience, we shall take up the A.Y 2010-11 as a lead case and the facts narrated. The assessee has raised the following grounds of appeal:

The following grounds of appeal are without prejudice to each other:

1. The learned CIT (A) has erred in law and in facts in not holding that the AO issued notice u/s. 148 of the Act which is bad in law, illegal and null and void.

2. Further, the learned CIT (A) erred in law and in facts in not holding that the consequential assessment order u/ s. 143(3) r.w.s. 147 of the Act passed by the AO is bad in law, illegal and null and void.

4. The learned CIT(A) has erred in law and in facts in confirming the disallowance on account of Legal and Professional Fees of Rs. 12,00,000/- u/s 37(1) of the Act.

& 4859/Mum/2019 M/s Transcon Skycity Pvt Ltd., Mumbai. - 3 -

Further, learned CIT(A) has erred in law and in facts in directing the AO to verify the amount of disallowance on account of Legal and Professional Fees of Rs. 22,00,000/-. 5. The appellant craves leave of Your Honour to add, amend, modify, alter and /or delete any of the above grounds of appeal.

2. The brief facts of the case are that the assessee company is engaged in the business as property developers and filed the return of income for the A.Y 2010-11 on 29.09.2011 disclosing a total income of Rs. Nil and the return of income processed u/s 143(1) of the Act. The AO has received the information that the assessee has made payments by way of legal and professional fees to Shri Jitendra Avhad and M/s Jitnat Infrastructure Pvt Ltd and such payments were not incurred wholly and exclusively for the purpose of business and without receiving the services, hence the deduction cannot be allowed and the A.O. has issued notice u/s 148 of the Act. Further the assessee has obtained reasons for reopening of assessment and objections were filed and were disposed off by the A.O. Further notice u/s 142(1) of the Act was issued calling for various information. Incompliance to notice, the assessee has submitted the details of payment of legal & 4859/Mum/2019 M/s Transcon Skycity Pvt Ltd., Mumbai. - 4 - fee and the ledger account copies of Mr. JitendraAvhad and M/s Jitnat Infrastructure Pvt Ltd. and due to survey operations conducted, the Income Tax Department has impounded the original bills and documents. The A.O found that the payments were not genuine and no documentary evidences were filed to substantiate the claim. Finally the A.O. was not satisfied with the explanations and made a disallowance of Rs.22 lakhs as there is no proper evidences produced and was not allowed to carry forward in the working in progress(WIP) for subsequent years and assessed the total income of Rs. Nil and passed the order u/s 143(3) r.w.s 147 of the Act dated 11.12.2017.

3. 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 has confirmed the validity of reassessment proceedings and in respect of claim of deduction of legal fees and professional fees, the CIT(A) has directed the AO to verify and adopt the correct figures and partly allowed the assessee appeal. & 4859/Mum/2019 M/s Transcon Skycity Pvt Ltd., Mumbai. - 5 - Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Honble Tribunal.

ITA No. 4859/Mum/2019, A.Y 2011-12