HADOTI MINING & EXPORTS PRIVATE LIMITED,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX, MUMBAI

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ITA 1343/MUM/2021Status: DisposedITAT Mumbai26 July 2022AY 2010-113 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that for concluded assessments, additions under Section 153A can only be made if there is incriminating material found during the search. Since no such material was found for the Section 50C addition, it cannot be sustained.

What were the facts?

The assessee's assessment for AY 2010-11 was concluded before a search operation. The addition under Section 50C was made during proceedings initiated under Section 153A following the search.

What were the issues?

Whether an addition under Section 50C can be made in a Section 153A assessment for a concluded year without any incriminating material found during the search.

Which sections of the Income-tax Act were involved?

Section 153A,Section 50C,Section 143(1),Section 143(2)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, ‘SMC‘ BENCH

Before: SHRI M.BALAGANESH & SHRI RAHUL CHAUDHARY

For Appellant: Shri Reepal Tralshwala
For Respondent: Shri Rajiv Singh
Hearing: 26/07/2022Pronounced: 26/07/2022

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

This appeal in A.Y.2010-11 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-47, Mumbai in appeal No.CIT(A)-47/35/2015-16 dated 28/05/2021 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s.153A of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 31/03/2015 by the ld. Deputy Commissioner of Income Tax, Central Circle – 1(1), Mumbai (hereinafter referred to as ld. AO).

M/s. Hadoti Mining & Exports Pvt. Ltd.,

2.

The assessee has raised the preliminary objection that addition has been made in the assessment without reference to any incriminating material in respect of addition made u/s.50C of the Act.

3.

We have heard rival submissions and perused the materials available on record. We find that assessee is engaged in the business of investments. The assessee filed its return of income for the A.Y.2010-11 on 29/09/2010. This return was duly processed u/s.143(1) of the Act on 24/02/2011. The time limit for issuance of notice u/s.143(2) of the Act for selecting this case for scrutiny expired on 30/09/2011. Later, a search operation u/s.132(1) of the Act was conducted in the case of ASI Group and its associated concerns on 13/08/2013. The main company of this group is Associated Stone Industries (Kotah) Ltd., which is engaged in mining and trading of Kotah stones. Since assessee is also part of this group, a search was conducted in its premises also and accordingly, proceedings u/s.153A of the Act were initiated for the year under consideration. As on the date of search i.e. on 13/08/2013, the assessment for A.Y.2010-11 becomes concluded / unabated assessment. We find that only issue contested by the assessee before us on merits is in respect of addition made u/s.50C of the Act. We find on perusal of the entire assessment order and the order of the ld. CIT(A) in respect of addition made u/s.50C of the Act, there is absolutely no reference to any incriminating material found during the course of search relatable to that addition. The law is very well settled that in respect of concluded assessments, no addition could be made in Section 153 assessment unless there is any incriminating material found during the course of search for making such addition. Reliance in this regard is placed on the decision of the Hon’ble Jurisdictional High Court in the case of Continental Warehousing Corporation reported in 374 ITR 645. Since the original

M/s. Hadoti Mining & Exports Pvt. Ltd., assessment in the instant case was completed u/s.143(1) of the Act, a question would arise whether the same could be construed as an assessment completed as on the date of search. We find this has been duly answered by the decision of the Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla reported in 234 Taxman 300. Respectfully following the aforesaid decisions, we hold that for making the addition u/s.50C of the Act, there is no incriminating material found during the course of search and A.Y.2010-11 being a concluded assessment, no addition could be made thereon. Accordingly, the grounds raised by the assessee are allowed.

4.

In the result, appeal of the assessee is allowed.

Order pronounced in open Court on 26/07/2022

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