ACIT, NEW DELHI vs. SHRI SUBHASH DABAS PROP. TIRPATI CONSTRUCTION CO., NEW DELHI

ORDER PER O.P. KANT, A.M.:

This appeal by the Revenue and cross objection by the assessee are directed against order dated 22/02/2016 passed by the Ld. Commissioner of Income-tax (Appeals)-27, New Delhi [in short ‘the Ld. CIT(A)’] for assessment year 2007-08. 2. The grounds of the appeal raised by the Revenue are reproduced as under:

(b) The appellant craves leave to add, alter or amend anu/all of the grounds of appeal before or during the course of the hearing of the appeal.

2.1 Grounds raised in the cross objection are reproduced as under:

1. That the appeal is no maintainable, particularly in view of Board’s Instructions issued from time to time.

2. That the Ld. Commissioner of Income Tax (Appeals) has erred in law and on facts of the case in confirming the addition of Rs.82,69,262/- paid to the appellant by the payer company, treating same as deemed dividend u/s 2(22)(e) of the Income Tax Act, 1961.

3. The appellant craves leave to add, alter or amend any/all of the grounds of appeal before or during the course of the hearing of the appeal.

2.2 Before us, the assessee raised the following additional ground:

The learned CIT(A) has erred in law as well on facts in confirming additions made by the Ld. A.O. in assessment order dated 28.03.2013 in the circumstances where earlier assessment stood already completed u/s 143(3) on 31.12.2008 and no incriminating material was found during search and seizure operation conducted on 14.09.2010 in view of judgment of the Hon’ble High Court of Delhi in case of CIT Vs. Kabul Chawla.

. We agree with the contention of the Ld. counsel that facts in respect of this legal ground are already available on record and thus in view of the decision of the Hon’ble Supreme Court in the case of NTPC Vs. CIT (1998) 229 ITR 383 (SC), the additional ground of the assessee is admitted.

5. First of all, before us the Ld. DR submitted that tax effect involved in the appeal filed by the Department is below the limit prescribed by the Central Board of Direct Taxes (CBDT) for filing or pursuing the appeals before the Tribunal and, therefore, the appeal of the Revenue might be treated as withdrawn. The appeal filed by the Revenue is accordingly dismissed as withdrawn.

6. The learned counsel of the assessee, on the other hand, in support of the additional ground submitted that no incriminating material has been found qua the assessment year involved and no proceedings were pending in respect of the assessment year on the date of the search on the assessee and therefore, in view of the decision of the Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla reported in 380 ITR 573 (Delhi), no addition could have been made in the impugned assessment proceeding completed under section 153A of the Income-tax Act, 1961 (in short ‘the Act’).

7. Ld. DR could not controvert the submission of learned counsel of the assessee.

8. We have heard both the parties and perused the material on record. We find that in the case of the assessee search under section 132 of the Act was conducted on 14/09/2010 and consequently, notice under section 153A of the Act was issued, 21/01/2013. The assessee submitted that assessment under section 143(3) of the Act was already completed on 31/12/2008 at total income of Rs.5,92,80,820/- pursuant to earlier search initiated on 01/06/2006. The Assessing Officer in the present assessment proceedings made addition of Rs.1,42,69,262/- on account of deemed dividend under section 2(22)(e ) of the Act. Aggrieved, the assessee filed appeal before the Ld. CIT(A) and filed detailed submissions challenging the legality of the assessment as well as merit of the addition . The Ld. CIT(A) partly allowed the amount of Rs.60 lakh received by the assessee as salary and upheld the balance amount of Rs.82,69,262/-.

Order is pronounced in the open court on 30th July, 2019.