M/S PRIVILEGE POWER & INFRASTRUCTURE PVT. LTD,MUMBAI vs. DCIT CENTRAL CIRCLE- 5(4), MUMBAI

None appeared on behalf of the assessee. The authorised representative of the assessee M/s Nimesh Thar & Co., Chartered Accountants have moved an application seeking adjournment, wherein it is stated that the promoter Director Shri Sarang R Wadhawan is in judicial custody and hence they are not able to take any decision. We also observe from the record that the 2 M/s. Privilege Power & Infrastructure Pvt. Ltd.

We heard Ld D.R and perused the record. The assessee is a real estate developer. During the course of assessment proceedings, the AO asked the assessee to furnish the details of payments covered by the provisions of sec.43B and sec.40(a)(ia) of the Act. On perusal of the same, the AO noticed that the assessee has not paid WCT covered by sec.43B before the due date for filing return of income u/s 139(1) of the Act. Accordingly, the AO disallowed a sum of Rs.6,835/- u/s 43B of the Act. The AO noticed that the assessee has not deducted tax at source from certain payments. A portion of the payment amounting to Rs.73,24,616/- was claimed as deduction by debiting profit and loss account. The AO disallowed the same u/s 40(a)(ia) of the Act and added the same to the total income. Another portion of the payment amounting to Rs.43,19,585/- was included in the Work in Progress. The AO reduced that amount from the value of WIP.

In the appellate proceedings, the Ld CIT(A) confirmed the action of the AO in respect of all the above said three items. Aggrieved, the assessee has filed this appeal before the Tribunal.

We have gone through the order passed by Ld CIT(A). We notice that the assessee has furnished written submissions before him. We also notice that the Ld CIT(A) has not discussed about the submissions made by the assessee in respect of the above said additions, i.e., the Ld CIT(A) has confirmed the additions observing that the assessee did not make any specific submissions. Hence, the order of the Ld CIT(A) is not clear as to the nature of written submissions made by the representative of the assessee

Under these set of facts, we are of the view that all the issues require fresh adjudication at the end of Ld CIT(A) by passing a reasoned order. Accordingly, we set aside the impugned order passed by Ld CIT(A) and restore all the issues to his file for adjudicating them afresh, after affording adequate opportunity of being heard to the assessee.

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes. Order pronounced in the open court on 01.09.2022.