DAHISAR TRADERS PVT. LTD.(SINCE MERGED)(FORMERLY KNOWN AS VAISHALI HOUSING PROJECTS PVT. LTD.),KOLKATA vs. ITO, WARD - 7(1), KOLKATA, KOLKATA

The sole grievance of the assessee in Grounds No. 1 to 5 of this appeal is against the addition of Rs.2,50,000/- confirmed by the ld. CIT(Appeals) made by the ld. Assessing Officer on account of unaccounted money of Rs.2,50,000/- alleged to be routed in the regular books of the assessee through paper/jamakharchi companies. (A.Y. 2012-13) Dahisar Traders Pvt. Limited (since merged) Formerly known as Vaishali Housing Project Pvt. Limited

At the outset, ld. Counsel for the assessee submitted that the alleged sum has been paid by the assessee to M/s. Visage Equipment Pvt. Limited, whereas the lower authorities are alleging that the assessee has received the sum of Rs.2,50,000/-. Request was also made by him that if desired, the issue may be restored to the ld. Assessing Officer for necessary examination and verification.

Ld. D.R. did not raise any oppose on the request of the ld. Counsel for the assessee of restoring the issue to the ld. Assessing Officer.

I have heard the rival contentions and perused the relevant material placed before me. The only grievance of the assessee is against the addition of unaccounted money of Rs.2,50,000/-. Perusal of the assessment order reveals that the ld. Assessing Officer has made the addition alleging that the assessee-company was running on papers and was beneficiary of taking accommodation entries through layering the funds of its entities during financial year 2011-12. The assessee failed to make proper representation before the ld. Assessing Officer and the assessment order under section 144/147 of the Act was framed on 26.12.2019. The assessee failed to file any submission before the ld. CIT(Appeals) and also did not appear on the date of hearing. No other request letter for adjournment of hearing was filed. Before me, ld. Counsel for the assessee has stated that the alleged sum is not received by the assessee but has been paid by the assesee to M/s. Visage Equipment Pvt. Limited on 22.03.2012 from the Bank account held with ICICI Bank. I notice that the ld. Assessing Officer has alleged the assessee to have received the said sum and the assessee is claiming to have paid the sum of Rs.2,50,000/-. Further looking to the facts that the issue raised in the instant appeal has not been examined on merit by both the lower authorities, I being fair to both the parties deem it proper to restore the issue raised in this appeal to the file of ld. Assessing Officer who shall examine the veracity of the claim of the assessee on the basis of ITA No. 396/KOL/2022(A.Y. 2012-13) Dahisar Traders Pvt. Limited (since merged) Formerly known as Vaishali Housing Project Pvt. Limited documents filed before him for which reasonable opporthnity of being heard to be provided to the assessee and decide in accordance with law.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open Court on September 20th, 2022.