SANDEEP SARAF,KOLKATA vs. ITO, WARD-43(6), KOLKATA

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ITA 157/KOL/2021Status: DisposedITAT Kolkata30 September 2022AY 2015-163 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal affirmed the PCIT's order under Section 263, finding that the issue of penny stock and bogus LTCG was covered by the Calcutta High Court's decision.

What were the facts?

The assessee claimed long-term capital gains (LTCG) on the sale of shares. The PCIT invoked Section 263, treating the LTCG as bogus and setting aside the AO's order.

What were the issues?

Whether the PCIT rightly invoked Section 263 to revise the AO's order treating LTCG on shares as bogus, and if Section 68 is applicable for such additions.

Which sections of the Income-tax Act were involved?

Section 263,Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri Sonjoy Sarma & Shri Girish Agrawal]

ORDER / आदेश Per Shri Sonjoy Sarma, JM: This is the appeal preferred by the assessee is against the order of the Ld. Pr. Commissioner of Income Tax(Appeals)-15, Kolkata (hereinafter referred to as the Ld. PCIT(A)”] dated 22.06.2020 for the AY 2015-16.

2.

Though the Registry has pointed out that the appeal is time barred, however, in view of the decision of the Hon’ble Supreme Court in the case of Miscellaneous Application No. 665 of 2021 in SMW(C) No. 3 of 2020, the period of filing appeal during the COVID-19 pandemic is to be excluded for the purpose of counting the limitation period. In view of this, the appeal is treated as filed within the limitation period.

Assessment Year: 2015-16 Sandeep Saraf

2. The sole issue raised in grounds of appeal is relating to the order passed by the ld. PCIT u/s 263 by which ld. PCIT treating the LTCG of Rs. 62,21,909/- claimed on the sale of shares of CCL International Ltd. claimed to be bogus and setting aside the order dated 25.05.2017 passed by the ld. AO.

3. At the outset, the ld. AR of the assessee submitted before us stating that since the instant order passed by the ld. PCIT u/s 263 by which he setting aside the order dated 25.05.2017 is relating to issue of penny stock and same is squarely covered against the assessee by the recent decision of the Calcutta High Court vide common order dated 14.06.2022 in a batch of 90 appeals with a lead case titled as PCIT vs Swati Bajaj in IT No. GA/2/2022 & others. We also note that the facts and issue involved in the above appeal of the assessee by which, ld. PCIT set aside the order of the AO is similar to that as was before the Hon’ble Calcutta High Court vide its decision dated 14.06.2022 (supra) has affirmed the such addition made by the Assessing Officer u/s 68 of the I.T. Act in respect of bogus long term capital gain. In view of this, we affirmed the order dated 22.06.2018 passed by the ld. PCIT u/s 263 of the I.T. Act, 1961 by which ld. PCIT set aside the assessment order dated 25.05.2022 passed by the ld. AO.

4.

In the result, the appeal of the assessee is stands dismissed. Order is pronounced in the open court on 30th September, 2022

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