ADMACH AUTO LIMITED,NEW DELHI vs. DCIT, CIRCLE-1, FARICABAD

PER H.S. SIDHU, JM:

The shares subscribers did not their own profit making apparatus and were not involved in business activity during the year in dispute. The veracity of genuineness is doubted. After discussing in detail the AO was of the view that the assessee company has taken accommodation entry in the shape of share capital and share premium of Rs. 50 lacs from the dummy companies and added to the returned income of the assessee u/s. 68 of the Act by completing the assessment u/s. 143(3)/147 of the Act at Rs. 1,60,49,973/- vide order dated 28.12.2016. Aggrieved with the same, assessee filed the appeal before the Ld. CIT(A), who vide its order dated 19.11.2019 dismissed the appeal filed by the assessee. Now the assessee has filed the present appeal before the Tribunal against the impugned order.

by the assessee alognwith paper book as well as paper book compilation of case laws supporting the claim of the assessee and argued that the AO has completed the assessment in violation of principle of natural justice. He further submitted that Ld. CIT(A) has also sustained the order of the AO without appreciating that the rubber stamp reasons in the present case are based on borrowed satisfaction and without independent application of mind, as in the reasons recorded no detail of so-called dummy shares are mentioned with their respective amounts and only global amount of Rs. 60 lacs was mentioned and finally the AO has made the addition of Rs. 50 lacs meaning thereby that the 3 reasons recorded by the AO is without application of mind which deserve to be cancelled. He further argued that the assessee has filed the objections before the AO after receiving the notice from the Assessing Officer which was not disposed off by a separate order and has been disposed off in a consolidated assessment order dated 28.12.2016 which patently invalid and without application of mind and it is sufficient reason to quash the reopening. In support f his contention, he relied upon the order of the Hon’ble Apex Court in the case of GKN Driveshaft 259 ITR

19. He further argued that the AO has passed the order u/s. 147/143(3) of the Act without appreciating that the provisions of section 68 cannot apply to the subject share application money / share capital merely on sole and mere basis of Investigation Wing directions without independent meaningful inquiry u/s. 133(6)/131 from share applicants and made addition of Rs. 50 lacs which was confirmed by the Ld. CIT(A) in the impugned order which deserve to be deleted. Lastly he argued that the revenue authorities has passed the impugned order in violation of principle of natural justice as no back material is offered for cross examination of the assessee during the assessment proceedings made in this regard which is sufficient to strike down. In support of his contention, he filed various case laws in the shape of paper book containing pages 1-225 in which he has attached various orders of the ITAT, Delhi Benches and judgements of the Hon’ble Delhi High Court and various other Hon’ble High Courts. Finally he requested that the appeal filed by the assessee may be accepted and the addition in dispute may be deleted.

4. On the contrary, Ld. DR relied upon the order passed by the AO and stated that AO has issued notice u/s. 148 of the Act after recording the valid reasons by adopting the prescribed procedure under the law on the basis of material on record. The objections filed by the assesee has rightly been disposed off by the Assessing Officer. The Ld. CIT(A) has considered the submissions of the assessee alongwith documentary evidences and the case laws and has rightly dismissed the appeal filed by the assessee. He requested that the appeal filed by the assessee may be dismissed.

5.1 The AO has also reproduced the aforesaid reasons recorded in the assessment order vide para no. 2 at page no. 1 & 2. We have also gone through the show cause notice wherein the addition of Rs. 60 lacs u/s. 68 of the Act was mentioned, which was also reproduced in the assessment order vide para no.

“8.1. The above reasons clearly show that information was supplied by the Investigation Wing to the A.O. that assessee is beneficiary of accommodation entries received from Shri Pramod Kumar Jindal in whose case search was carried- out on 18.11.2015. The A.O. relied upon the materials supplied by the Investigation Wing to him and statements recorded by the Investigation Wing during the course of search. The A.O. formed his opinion that assessee received accommodation entries of Rs.15 lakhs from M/s. Timon Infrastructure Pvt. Ltd. However, later on, it transpired that assessee has received only accommodation entry of Rs.5 lakhs. Thus, there is a factual error in the reasons recorded for reopening of the assessment. The reasons are based on incorrect and non-existing material. Whatever material was relied upon by the A.O. for recording the reasons for reopening of the assessment have admittedly not been supplied to the assessee. No statement recorded during the course of search operation in the case of Shri Pradeep Kumar Jindal have been confronted to the assessee and no person was produced for cross-examination on behalf of the assessee. Learned Counsel for the Assessee relied upon several Judgments above in support of this contention. The crux of the said Judgments had been that in case incorrect, wrong and non-existing reasons are recorded by the A.O. for reopening of the assessment and that A.O. failed to verify the information received from Investigation Wing, the reopening of the assessment would be unjustified and is liable to be quashed. In the present case, the facts noted above clearly show that A.O. did not verify the report of the Investigation Wing and accepted the same as it is that assessee has received accommodation entries of Rs.15 lakhs despite it was a wrong and incorrect fact which would show that A.O. did not apply his mind to the information and material supplied by the Investigation Wing. Thus, the reopening of the assessment have been done totally without application of mind and without any justification. Similarly, in the case of assessee Shri Narender Kumar Gupta, A.O. recorded in the reasons that assessee received accommodation entry of Rs.15 lakhs, but, ultimately, it was found to be accommodation entry of Rs.10 lakhs. In the case of assessee Smt. Meena Gupta and Shri Sourav Jindal the A.O. recorded in the reasons that assessee received bogus entries of the purchases, but, later on it was found to be loan. Thus, these facts clearly show that A.O. without verifying the information received from the Investigation Wing, recorded the reasons for reopening of the assessment based on wrong and non-existing, incorrect facts. Thus, there was no justification for the authorities below to reopen the assessment in these four cases. Since no material was supplied to the assessee which is the basis for reopening of the assessment and no statements recorded during the course of search in the case of Shri Pramod Kumar Jindal were confronted to allow cross-examination on behalf of the assessee, therefore, such material could not be used in evidence against the assessee for making any addition. It may also be noted here that assessees raised the objections against the reopening of the assessment on 27/28/29/30.11.2018, but, the objections of the assessee have not been disposed of by the A.O. prior to passing of the re- assessment orders. The impugned order of the Ld. CIT(A) clearly show that objections of the assessee have been dealt by the A.O. in the assessment order by passing the composite order. Thus, it is clear that objections of all the Assessees were not disposed of prior to passing of the re- assessment order. Thus, it is clearly in violation of Judgment of Hon’ble Supreme Court in the case of M/s. GKN Drive Shafts [SC], Haryana Acleric [Delhi-HC], Fomento Resorts & Hotels Ltd., [Bombay- HC] relied upon by the Learned Counsel for the Assessee. Thus, in our opinion, reopening of the assessment is clearly bad in Law and is liable to be quashed. The A.O. did not assume the jurisdiction under sections 147/148 of the I.T. Act, 1961, in accordance with Law and as such, the re- assessment proceedings are liable to be quashed. The addition is also liable to be deleted. In view of the above discussion, we set aside the Orders of the authorities below and quash the reopening of the assessment under sections 147/148 of the I.T. Act, 1961. Resultantly, all additions stand deleted.“

5.2 After going through the aforesaid order of the ITAT, Delhi Bench, we are of the view that there is force in the arguments advanced by the Ld. Counsel for the assessee on the issue of disposal of objections in the assessment order in not passing a separate order for disposing off the objections of the assessee, which is clear violation of the law laid down by the Hon’ble Apex Court in the case of GKN Driveshaft 259 ITR 19. Secondly, in the reasons, the AO has recorded that assessee has obtained the accommodation entry of Rs. 60 lacs in the name of 6 dummy / paper companies during the year under consideration, but finally made the addition of Rs. 50 lacs in the assessment order which also shows that AO has not applied his mind before recording the reasons in issuing the notice u/s. 148 of the Act. Therefore, the addition in dispute deserve to be cancelled. Keeping in view of the facts and circumstances of the case and respectfully following the precedent as aforesaid, we set aside the orders of the authorities below and quash the reopening of the assessment and addition in dispute stand deleted.

The decision is pronounced on 18.12.2020.