PRAPURNA TRADING PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-16(2), HYDERABAD

The assessee’s first and foremost substantive grievance challenging correctness of both the lower authorities’ action treating unaccounted loans involving three parties as unexplained cash credits u/s 68 of the Act.

Suffice to say, it emerges from a perusal of the CIT(A)’s order in para 5.1 Page 4 that although the Assessing Officer’s remand report had rejected assessee’s claim but there is no indication as to whether the latter authority had afforded sufficient opportunities to the latter for proving identity, genuineness and creditworthiness in remand proceedings or not. We therefore deem it appropriate to restore the instant former substantive ground back to the Assessing Officer for his afresh adjudication as per law within three effective opportunities of hearings. Ordered accordingly.

Next comes the latter issue of 10% adhoc disallowance of purchases and fuel to the tune of Rs.10,05,539/- made in both the lower proceedings. The fact remains that neither the assessee has been able to prove the impugned expenditure to have been incurred wholly and exclusively for the purpose of its business nor the department has been able to justify the same on higher side. We thus deem it appropriate to restore the impugned 10% disallowance of the latter @ 5% with the rider that the same shall not be treated as a precedent in any other assessment year. Ordered accordingly.

This assessee’s appeal is partly allowed in above terms.