LAXMI VENTURES (INDIA) P.LTD,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -7, MUMBAI

O R D E R

PER RAM LAL NEGI, JM

1. This appeal has been filed by the assessee against the order dated 15.02.2018 passed by the Ld. Pr. Commissioner of Income Tax) (for short ‘the. Pr. CIT 7, Mumbai, for the assessment year 2013-14, whereby the Ld. Pr. CIT has revised the assessment order passed u/s 143 (3) of the Act (for short the ‘Act’) by exercising jurisdiction u/s 263 of the Act 2. Brief facts of the case are that the assessee company filed its return of income for the assessment year under consideration declaring nil income after setting off of brought forward losses. The AO passed the assessment order u/s 143 (3) of the Act and determined the total income of the assessee at Rs. 14,24,69,214/- after making additions on account of unexplained cash credit u/s 68 of the Act, amounting to Rs.13,93,23,864/-, Rs. 15,12,000/- on account of annual letting value determined in respect of two flats sold by the 2 Assessment Year: 2013-14 assessee company during the previous year, Rs. 15,71,000/-on account of disallowance made u/s 40(a)(ia) of the Act and Rs. 62,350/- and on account of disallowance u/s 14A of the Act. 3. The Ld. Pr. CIT noticed that the AO has passed the assessment order without carrying proper enquiries in respect of Bhilai unit of the assessee company. Accordingly Ld. Pr. CIT issued notice u/s 263 of the Act. In reply to the said notice, the assessee submitted that since the AO has passed the assessment order after conducting proper enquiry, the order is neither erroneous nor prejudicial to the interest of the revenue. However, the Ld. Pr. CIT passed the order u/s 263 holding that the assessee company has not included the financials of Bhilai in the audited financial statements prepared for the AY 2013-14. Since, the profit arising from the operation at Bhilai Unit of the assessee has not been included in the taxable income of the assessee, the assessment order is erroneous as well as prejudicial to the interest of the revenue. 4. The assessee has challenged the impugned order passed by the Ld. Pr. CIT on the following effective grounds of appeal

s: 1. “On facts and circumstances of the case and in law, the learned Pr. CIT was not justified in passing order Under Section 263 of the Act, 1961.

2. The Pr. CIT failed to appreciate that:- a) The AO had made the enquiry by sending notice u/s 133 (6) of the Act to the Bhillai unit for obtaining financials of the Bhillai Unit. b) The AO out of his wisdom and judgment did not make any addition during the said Assessment year. c) Thus it is apparent that AO has done a meaningful enquiry taken a decision not to make any addition on this account based on his judgment. d) It is the judgment of the AO and not an omission, thus cannot be termed as erroneous or prejudicial to the interest of the revenue.”

3 Assessment Year: 2013-14 5. Before us, the Ld. counsel for the assessee submitted that the impugned order passed by the Ld. Pr. CIT is bad in law as the AO has passed the assessment order after carrying out enquiries. The Ld. counsel further submitted that the Bhilai unit of the assessee company was under control of Sh. Sunil Aggarwal, younger brother of Sh. Anil Aggarwal. Since, Sh. Sunil Aggarwal had obtained restrain order from CLB, the assessee company managed by Sh. Anil Aggrawal was not allowed to interfere with functioning of the Bhilai Unit. Therefore, the assessee company was not having financial details of the said unit. These facts were brought to the notice of the AO during assessment proceedings. AO made further enquiry by sending notice u/s 133 (6) of the Act to the Bhilai unit for obtaining financials of the Bhilai Unit and after due application of mind did not make any addition in respect of the said unit. The Ld. counsel relied on the following cases:

(20107) 396 ITR 0244 (Bom) 7. Commissioner of Income Tax vs. Fine Jewellery (India) Ltd. High Court of Bombay (2015) 372 ITR 0303 (Bom). 8. Commissioner of Income Tax vs. Max India Ltd. Supreme Court of India (2007) 295 ITR 0282.

You have one of your units at Bhillai. There has been an estrangement between your two partner / promoter viz. Shri Anil Agarwal (Managing Director) and Shri Sunil Agarwal (Director), Shri Sunil Agarwal is in charge of the Bhilai unit. Due to dispute between the two, the accurate figures of the profit of the Bhilai unit have not been available. Hence, in view of the decision of the CIT (A)-13, Mumbai in A.Y. 2009-10, 5% of the turnover of the Bhilai unit had been adopted as the net profit of 5 Assessment Year: 2013-14 that unit. This has been so held later during A.Yrs. 2010-11, 2011-12 and 2014-15 as well. In respect of A.Yrs 2012-13 and 2013-14 there have been no details available of even the turnover of the Bhilai unit. Admittedly, the Bhillai unit has continued to function even during the previous year relevant to A.Y. 2013-14. The assessing Officer had made lump sum addition on this count of Rs. 20 Lakhs for A.Y. 2012-13 and no addition whatsoever has been made by the assessing officer on this count for A.Y. 2013-14.

Prima Facie the failure of the Assessing Officer to make relevant and meaningful inquiry as warranted by the facts of the present case and allowing without causing necessary enquiries the claim of the assessee in the regard, his omission to incorporate his own findings in the final order and the failure to take cognizance of the legal implication of this transaction would render the assessment order being erroneous and prejudicial to the interest of the revenue in terms of section 263 of the Act. I, therefore, intend to suitably modify the assessment order passed by the AO u/s 143 (3) r.w.s. 147 of the IT Act 1961, on 31/03/2016. If you have any objection to this proposed action, you are requested to send your objections within two weeks of receipt of this notice, failing which undersigned would go ahead and take appropriate action as per the provisions of law. If you intend to avail a personal hearing, then you may attend this office on 19/01/2018at 11:00AM”