MR. C.P.KUNHI MOHAMMED,,CHENNAI vs. PCIT,, CHENNAI

This appeal by the assessee is arising out of the revision order of the learned Principal Commissioner of Income Tax -2, Chennai u/s. 263 of the Income Tax Act, 1961 (hereinafter ‘the Act’) in C.No.2744/C-2/2018-19 dated 01.02.2019. The assessment was 2 framed by the ACIT, Central Circle 2(3), Chennai for the assessment year 2014-15 u/s.143(3) of the Act vide order dated 07.11.2016.

Brief facts are that the assessment was framed for the assessment year 2014-15 u/s.143(3) of the Act and AO framed the assessment and accepted the income returned by the assessee. Subsequently, the PCIT noticed from the return of income that the assessee has admitted the following incomes:- Interest from savings bank account 22,729 Brokerage 3,31,261 Income from contractors and subcontractors 29,22,810 Interest item 3,90,150 Rent item 1,21,97,325 & Rs.17000 Other item 87,874 He also noted that the assessee has claimed expenses for rent paid to the tune of Rs.91,80,720/- and expenses towards brokerage, contract receipts and rent received to the tune of Rs.63,78,408/-. According to the notice issued by PCIT, he noted that assessee has not offered the contract receipts u/s.44AD of the Act and the property income i.e., rental income u/s. 22 of the Act. According to PCIT, the assessee has claimed excessive expenses and therefore the entire expenses claimed to the tune of Rs.1,55,59,128/- is to be disallowed. He issued show cause notice for the same accordingly. The assessee before PCIT vide letter dated 22.01.2019 disclosed that the assessee has earned rental income of Rs.1,21,97,325/- from various parties to whom it has provided warehousing for rent apart from additional responsibility to other C&F operations. The assessee has also explained that he has earned projects, contract and sub-contract receipts amounting to Rs.29,22,610/- and AO has assessed these incomes after allowing expenses claimed. The ld.counsel for the assessee stated that the assessee has paid rent to various parities amounting to Rs.91,80,720/- and claimed the same from rental income, as the assessee has disclosed this rent earned from leased warehouses as ‘income from other sources’ and claimed the payment of rent as expenses.

We have heard rival contentions and gone through facts and circumstances of the case. We noted that the AO in his assessment order has not considered the issue of rental income, whether the same is ‘income from house property’ or ‘income from other sources’. Secondly, the AO without making any enquiry allowed the expenses claimed by the assessee to the tune of Rs.91,80,720/- out of rental receipts shown at Rs.1,21,97,325.-. The assessee has also claimed expenditure towards brokerage, contract receipts and rent receipts to the tune of Rs.63,78,408/- and the AO without making any sort of enquiry into these expenses accepted the returned income of the assessee. We noted that these expenses are allowed by the AO without any enquiry and it is a case of no enquiry at all. Hence, we are of the view that PCIT has rightly passed the revision order and directed the AO to reframe the assessment accordingly. We find no infirmity in the order of PCIT and hence, the same is confirmed. Needless to say, the AO, uninfluenced by the findings of 5 the PCIT or of the Tribunal, will make reassessment after taking evidences from the assessee as per law.

In the result, the appeal filed by the assessee is dismissed.