NEERU GUPTA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 2946/DEL/2017Status: DisposedITAT Delhi01 October 2019AY 2007-085 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the assessee had filed an original return and no incriminating material was found during the search, the addition made under section 153A was not justified. The Tribunal relied on the Delhi High Court's decision in CIT vs. Kabul Chawla.

What were the facts?

A search operation was conducted, and a notice under section 153A was issued to the assessee. The Assessing Officer estimated the assessee's income at Rs. 5 lakhs due to non-attendance, which was later restricted to Rs. 3 lakhs by the CIT(A).

What were the issues?

Whether additions made under Section 153A are sustainable in the absence of incriminating material found during search for completed assessments.

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI BENCHES “E”: DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 24.09.2019Pronounced: 01.10.2019

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.2946/Del./2017 Assessment Year 2007-2008 Smt. Neeru Gupta, The ACIT, H.No.11, Block-5, Roop vs. Central Circle-7, Nagar, New Delhi. PAN AGZPG6361M New Delhi-55. (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri R.L. Meena, CIT-D.R. Date of Hearing : 24.09.2019 Date of Pronouncement : 01.10.2019 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Revenue has been directed against the Order of the Ld. CIT(A)-24, New Delhi, Dated 27.10.2015 for the A.Y. 2007-2008.

2.

Briefly the facts of the case are that assessee is an individual. A search and seizure operation under section 132 of the I.T. Act was carried-out on M/s Satya Parkash & Brothers group of cases on 28.10.2010. Warrant of 2 ITA.No.2946/Del./2017 Smt. Neeru Gupta, New Delhi. authorization under section 132 of the I.T. Act, 1961 was also issued in the name of the assessee. Notice under section 153A of Income Tax Act, was issued against the assessee. The Counsel for Assessee filed letter sought adjournment due to ill health. Thereafter, statutory notices were issued, but, none have been attended to. In A.Y. 2007- 2008 under appeal, the assessee has filed return of income declaring income of Rs.1,40,100/-. Since assessee did not attend the proceedings under section 153A of the I.T. Act, the A.O. estimated the income of assessee at Rs.5 lakhs and passed the Order under section 153A r.w.s. 143(3) Dated 28.03.2013. The assessee challenged the addition before the Ld. CIT(A). The Ld. CIT(A) restricted the addition to Rs.3 lakhs on best Judgment assessment.

3.

None appeared on behalf of the assessee. It is contended in the grounds of appeal that addition is made without recovery of any incriminating document during the course of search, therefore, assessment is illegal and unjustified.

3 ITA.No.2946/Del./2017 Smt. Neeru Gupta, New Delhi. 4. The Ld. D.R. however, relied upon the Orders of the authorities below.

5.

After considering the facts of the case, we are of the view that entire addition is liable to be deleted. In this case, the assessee filed original return of income and the A.O. on the basis of the return of income estimated the income at higher amount, therefore, no incriminating material was found during the course of search so as to estimate the income. The Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla 380 ITR 573 held as under :

“2. The issue that the Court proposes to address in these appeals is the same that was considered by the ITAT viz., “Whether the additions made to the income of the Respondent-Assessee for the said A.Ys under section 2(22)(e) of the Income Tax Act, 1961 (‘Act’) were not sustainable because no incriminating material concerning such additions were found during the course of search and further

4 ITA.No.2946/Del./2017 Smt. Neeru Gupta, New Delhi. no assessments for such years were pending on the date of search ?”

5.1. Further, the Hon'ble Delhi High Court in the above case as regards completed assessment held as under:

“vii. Completed assessments can be interfered with by the A.O. while making the assessment under section 153A only on the basis of some incriminating material unearthed during the course of search or requisition of documents or undisclosed income or property discovered in the course of search which were not produced or not already disclosed or made known in the course of original assessment”

5.2. Similarly in the case of Pr. CIT vs. Meeta Gut Gutia 395 ITR 526 (Del.) the Hon’ble Delhi High Court held that invocation of Section 153A to reopen the concluded assessments of assessment orders earlier to the year of search was not justified in the absence of any incriminating material found during the course of search qua each such 5 ITA.No.2946/Del./2017 Smt. Neeru Gupta, New Delhi. earlier assessment orders. This view of the Hon’ble Delhi High Court have been confirmed by the Hon’ble Supreme Court by dismissing the SLP of the Department reported in 257 Taxman 441 (SC). In view of the above and following the above decisions, we set aside the Orders of the authorities below and delete the entire addition.

6.

In the result, appeal of Assessee allowed.

Order pronounced in the open Court.

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