RIDDHI SIDDHI ESTATE CREATOR LLP,AHMEDABAD vs. THE ACIT, CENTRAL CIRCLE-1(4), AHMEDABAD

2) In the facts and on the circumstances of the case and in law, the ld. CIT(A) has erred in deleting the addition of Rs.1,61,030/- on account of disallowance of the interest expenses u/s 69C of the It Act"

3) "The Revenue craves leave to add/alter/amend and/or substitute any or all of the grounds of appeal."

“1. The Ld CIT(A) grossly erred in law and facts in upholding the addition of Rs 3,07,368/- u/s 37 being interest accounted in books for unsecured loan taken by the Assessee [Tax effect of disputed addition of Rs 3,07,368/- is Rs 1,04,505/-].

2 The Appellant reserves the right to add, alter, amend, or modify any of the grounds of appeal during the course of the appellate proceedings.”

A.Y. 2019-20 “1. The Ld CIT(A) grossly erred in law and facts in directing the Assessing Officer to verify the claim of Assessee regarding erroneous addition of Rs 23,01,432/- u/s 43CA instead of deleting the same based on concrete documentary evidence placed on record [Tax effect of disputed addition of Rs 23,01,432/- is Rs. 7,82,487/-]

2. The Ld CIT(A) grossly erred in law and facts in upholding the addition of Rs 1,92,206/- u/s 43CA despite the same being within the tolerance limit of 10% as prescribed in first proviso to Section 43CA. [Tax effect of disputed addition of Rs 1,92,206/- is Rs. 65,418/-]

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 3. Firstly, we are taking IT(SS)A no. 29/Ahd/2024 for assessment year 2018-19 filed by the assessee. The assessee is engaged in real estate business. The original return of income was filed by the assessee on 08-10-2018 declaring loss of Rs. (-)5,37,923/-. The return was processed u/s. 143(1) of the Act. Search u/s. 132 of the Income Tax Act was carried out on 01-02-2019 in Riddhi Siddhi Group cases and the business premises of the assessee namely Riddhi Siddhi Creator LLP which is also one of the group concerns was searched. Notice u/s. 153A was issued on 14-11-2019 for the year under consideration in response to which the assessee furnished return of income on 09-12-2019 declaring total loss of Rs. (-) 5,37,923/-. The notice u/s. 143(2) of the Act was issued on 07-01-2010 and subsequently notices u/s. 142(1) along with questionnaire was issued on various dates. In response to the notices, the assessee filed submissions along with supporting evidences on 06.03.2021. The Assessing Officer observed that the business of various concerns/persons of the group as well as that of assessee’s business were conducted in the premises being 10- Abhishree Corporate Park, Ambli-Bopal Road, Ahmedabad.

3.1 During the course of search action u/s. 132 of the Income Tax Act, certain loose papers were found which were seized and marked as annexure A/4 containing 1-163 pages. The diary was also seized and marked as annexure A-4 containing the details of holding off immovable property like land, flat, office, shop etc. by RSGBL, which is a group

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 concerns and its director/partners. The said pages more particular page no. 42 of Annexure-A/4 contained details of loans to various parties. During the assessment proceedings when confronted to assessee about the said page, the assessee vide letter dated 15.05.2019 submitted that “the jotting on these page is outstanding payment of parties as per books.”

3.2 The Assessing Officer has given the details in the assessment order related to the documents seized during the search action. After taking cognizance of the assessee’s explanation, the Assessing Officer held that the assessee used unsecured loan taken from Shri Jigensh A. Dhamecha Proprietor of Shreejee Enterprises, Shri Salim Mod. Ajmervala, Proprietor of M/s. Rolex Finance as a colorable device to introduce its unaccounted income in the books of the assessee. The Assessing Officer held that the presence of the said copies of bank statements in the premises of the assessee shows and proves the dubious nature of the bank account and proves that the account was under control of the assessee to prevent the unaccounted fund of the assessee in its books of account as unsecured loan. Thus, Rs. 89,00,000/- was added to the total income of the assessee u/s. 68 of the Act as unexplained unsecured loan. The Assessing Officer also disallowed the interest of Rs. 2,29,000/- u/s. 69C related to Rolex Finance and Shreejee Enterprises as well as Shree Ram Enterprises.

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 4. Being aggrieved by the assessment order, the assessee filed appeal before the CIT(A). The CIT(A) partly allowed the appeal of the assessee.

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 for A.Y. 2018-19 filed by the Revenue is dismissed. As regards IT(SS)A No. 29/Ahd/2024 filed by the assessee for assessment year 2018-19, the CIT(A) has given a categorical finding that the addition of unsecured loan of Rs. 25,00,000/- received from Jignesh A. Dhamecha, proprietor of Shreejee Enterprises has to be disallowed for the reason that despite receiving the said amount of loan of Rs. 44,01,227/- , the assessee has not furnished necessary documentary evidence to prove the genuineness and creditworthiness of the lender. In para 5.4 of the order, the CIT(A) categorically gave this finding. Thus, there is no need to interfere with the findings of the CIT(A). The interest portion also is qua related with this component of the unsecured loan and therefore the corresponding interest expenses was also rightly confirmed by the CIT(A). Thus, the appeal filed by the assessee being IT(SS)A No. 29/Ahd/2024 is dismissed.

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 9. As regards for assessment year 2019-20 filed by Safari Biotech Pvt. Ltd., the Ld. A.R. submitted that there was mistake in taking the valuation and after rectifying the said mistakes, addition of Rs. 24,93,638/- would get reduced by Rs. 23,01,432/- as tabulated below: Particulars Value as per Correct Valuation Difference to be Stamp Duty (In INR) reduced from Authorities (As per addition Assessing Officer) (In INR) (in INR) Shed No. 80 24,69,388 17,67,196 7,02,192 Shed No. 53 20,83,673 12,83,926 7,99,747 Shed No. 55 20,93,877 12,94,384 7,99,493 Total 23,01,432 Therefore, the CIT(A) has categorically directed the Assessing Officer to verify the claim of the assessee and if found correct, reduced the amount of addition accordingly. Thus, there is no need to interfere with the findings of the CIT(A). The contention of the Ld. AR that as regards Ground no. 2, the CIT(A) uphold the addition of Rs. 1,92,206/- under Section 43CA despite the same being within the tolerance limit of 10% as prescribed in first proviso to Section 43CA of the Act, the Assessing Officer is directed to consider the same as per the DVO’s report and the decide as per law. Thus, for A.Y. 2019-20 filed by the Safari Biotech Pvt. Ltd. is partly allowed for statistical purpose.

I.T(SS).A No. 29 & 41/Ahd/2024 & 1014 & 1016/Ahd/2024 Riddhi Siddhi Estate Creator LLP & Safari Biotech Pvt. Ltd., A.Y. 2018-19 & 2019-20 10. In the result, IT(SS)A No. 41/Ahd/2024 for assessment year 2018-19 filed by the Revenue, IT(SS)A No. 29/Ahd/2024 filed by the assessee and 2019-20 filed by the assessee are dismissed and being for assessment year 2019-20 is partly allowed for statistical purposes. Order pronounced in the open court on 29-07-2025 Sd/- Sd/- (Dr. BRR Kumar) (Suchitra Kamble) Vice President Judicial Member Ahmedabad : Dated 29/07/2025 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद