SHRI DINESH CHOUDHARY,BHAYANDER -EAST, THANE vs. DCIT, CENTRAL CIRCLE-1(1), MUMBAI

Since common grounds are raised for the sake of reference we are referring to the grounds of appeal for assessment year 2008-09 :-

The appellant has preferred an appeal against the order dated 30.04.2019 passed by Id. CIT (A) u/s. 250 of The Income Tax Act, in pursuance of appeal filed against assessment order dated 26.03.2016 passed u/s. 153A r.w.s. 143 (3) of the Income Tax Act, Following are the grounds of appeal without prejudice to one another –

Brief facts of the case are that assessee is a proprietor of M/s. Ply Plaza and is engaged in trading of ply. The assessment was framed pursuant to search and seizure action in the case of Praveen Jain group. In the assessment order assessing officer noted that assessee was in receipt of unsecured loan as accommodation entry from the concerns belonging to the Praveen Jain group company amounting to Rs. 21.10 lakhs. The assessing officer elaborately referred to the search action in the case of Praveen Jain group. He rejected the assessee's contention that assessee has supplied the necessary evidence in support of the loan taken on the ground that it has been accepted in the Praveen Jain group of company, that these are accommodation entries.

Furthermore the assessing officer also noted that assessee was engaging into accommodation entry transaction with Praveen Jain group. Hence he estimated a commission of Rs. 2 lakhs on the basis of the claim that assessee was engaging into accommodation entry business.

Upon assessee's appeal learned CIT(A) confirmed the order of assessing officer. He also referred to the search and seizure action in the case of Praveen Jain group of companies.

Against the above order assessee is in appeal before us.

We have heard both the parties and perused the records. At the outset learned counsel of the assessee submitted that he is not pressing the addition on account of commission on bogus accommodation entry. Thereafter learned

Per contra learned departmental representative relied upon the orders of authorities. We have heard both the parties and perused the records. We note that assessing officer has given the finding that assessee is engaging into bogus accommodation entry business in collaboration with Praveen Jain group. Hence he has added commission to the income of the assessee. Once assessee has been accepted as engaged into giving bogus accommodation entries and commission on that count has been added further addition of bogus unsecured loan is not sustainable on the touchstone of honourable Bombay High Court decision in the case of Alag Securities Pvt. Ltd. (supra). In this case honourable Bombay High Court has held that (head note only)

Accordingly once the Revenue accepts the assessee is engaging into commission business on account of accommodation entries and addition is done for brokerage/commission of such business, the addition on account of accommodation entry unsecured loan is not sustainable on the basis of aforesaid Bombay High Court decision. Apart from the above we note that in the addition on account of unsecured loan the assessing officer has not made any independent inquiry of his own. He has cut and paste search action in Praveen Jain group only. In these circumstances without any independent enquiry by the assessing officer the addition is not sustainable on this count also.

Accordingly in the background of aforesaid discussion and precedent we set aside the order of the authorities below and delete the addition of unsecured loan. Our aforesaid adjudication on account of unsecured loan applies mutatis mutandis to & 5187/Mum/2019 for A.Y. 2011-12 & 2012-13, wherein identical facts are there and identical issue of addition of unsecured loan is there.

As the assessee has not contested the addition on account of commission on bogus accommodation entry made by the assessing officer, we reject the aforesaid ground raised by the assessee as not pressed in the appeals.

For A.Y. 2014-15 one more ground relating to addition on account of unexplained jewellery found in search amounting to Rs. 1,28,510/- is raised. The addition was made by the Assessing Officer and confirmed by learned CIT(A) that assessee could not explain the source thereof.

Before us also no such explanation of the source was submitted. Hence, this issue raised is rejected.

Accordingly assessee's appeal in 5186/Mum/2019 & 5187/Mum/2019 are partly allowed and other appeals are dismissed by not pressed.