ADONIS INFRASTRUCTURE PVT LTD,NEW DELHI vs. ITO WARD - 1(3), NEW DELHI

The grounds of appeal are as under:- “1. On the facts and circumstances of the case, the order passed by the learned CIT(A) is bad both in the eye of law and on facts.

The assessee filed its return of income on 13.08.2010 for the assessment year 2010-11 declaring loss of Rs. 52,931/-. Information was received from the office of Dy. Director of Income Tax (inv.)-l, New CGO Complex NH-NIT Faridabad (HARYANA) 121001 vide letter dated 25/02/2016 as follows:

Being aggrieved by the assessment order, the assessee filed appeal before the CIT(A). The CIT(A) dismissed the appeal of the assessee.

The Ld. AR submitted that the reassessment proceedings initiated by the Assessing Officer shall bad in law as the same are not in compliance with the statutory conditions prescribed u/s 147 read with 148 are pending on the basis of information received from Investigation Wing on the basis of borrowed satisfaction without independent application of mind and by indulging into conjucture and surmises is bad in law. The reasons to believe have been formed without any application of mind and merely on the basis of borrowed satisfaction. The Ld. AR in his submission has given the details of credentials of the companies which was allegedly submitted by A.O as dummy entities. The Ld. AR further submitted that the assessee has field ITRs of all the parties and substantial income was reported as per these ITRs of the said companies. The Ld. AR relied upon various decisions. The Ld. AR submitted that the entities are not paper entities as suggested by the report of the Assessing Officer and there is a substantial income and net worth of the entities. The Ld. AR submitted that the Assessing Officer merely acted on the basis of alleged information received from the Investigation Wing and acted on borrowed satisfaction without application of his own mind. The Ld. AR further submitted that there is a mechanical approval granted by competent authority. The Ld. AR submitted that the assessee has filed additional evidence application under Rule 29 of the Income Tax Rules, 1962. The Ld. AR submitted that the said documents were not produced before Lower Authorities due to the non availability of the documents at the relevant time. The Ld. AR submitted that these documents comprised family settlement deed, financial statements of EMTA Industries Ltd for Assessment Year 2010-11, acknowledgement of ITR of EMTA Industries Ltd. for Assessment Year 2010-11 and bank statement of EMTA Industries Ltd for the relevant period during Assessment Year 2010-11. The above said documents of the nature of family settlement arrangement documents could not be furnished since the same being of private nature could not be obtained by the assessee. However, after repeated request to Smt. Sumita Pandey, the assessee obtained the said documents. These documents have material bearing on the issue involved and goes to the root of issue and established the assessee’s case for negating the primary basis for making addition by the Assessing Officer which was sustaining by the CIT(A) by establishing the source of funds in the hands of Smt. Sumita Pandey. Therefore, the Ld. AR submitted that these additional evidence be admitted under Rule 29 of the Income Tax Rules 1962. The Ld. AR relied upon the decision of the Hon’ble Delhi High Court in case of CIT(A) Vs. Text 100 India Pvt. Ltd. 351 ITR 57.

The Ld. DR relied upon the assessment order and the order of the CIT(A). The Ld. DR submitted that the additional evidence should not be admitted at this juncture. As regards the legal issue, the Ld. DR submitted that the reasons were properly recorded and satisfaction was given. Therefore, the reopening is valid.

We have heard both the parties and perused the material available on record. From the perusal of the records, it can be seen that the approval in respect of reasons given by the Assessing Officer for reopening are just and proper and as per the provisions of the Income Tax Act, 1961. As the case laws referred by the Ld. AR are distinguishable as in those case laws, the reasons and the competent authority has not given an approval as per the provisions of Section 147/148. Therefore, the legal issue raised by the assessee does not stand and is dismissed. On merits, the Ld. AR submitted that there is an additional evidence which was obtained after assessment proceedings and appellate proceedings before CIT(A) was over. Therefore, it will be appropriate to look into the additional evidence. While going through the additional evidence, we noticed that these are the primary evidences which will show the creditworthiness of the source of source which was asked by the Assessing Officer as well as CIT(A). Therefore, we are admitting additional evidence and remanding back the entire issue to the file of the Assessing Officer for verifying this additional evidence and after going through the said evidence, arrive at a proper conclusion as to whether the addition in respect of Section 68 is sustainable or not. Needless to say, the assessee be given opportunity of hearing by following principles of natural justice. Thus, the appeal of the assessee is partly allowed for statistical purpose.