PULLOKARAN VARGHESE NIXON,CHALAKUDY vs. INCOME TAX OFFICER WARD 2(3), THRISSUR, THRISSUR

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ITA 808/COCH/2024Status: DisposedITAT Cochin30 May 2025AY 2016-17Bench: Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the file of the Assessing Officer for fresh consideration. The AO is directed to examine the issue afresh, specifically considering the period of investments vis-à-vis the additions under Section 69 of the Act, and afford the assessee a meaningful opportunity of being heard.

What were the facts?

The assessee appealed against an addition under Section 69 of the Income Tax Act for Rs.1,67,08,250, which the CIT(A) reduced to Rs.73,33,250. The assessee contended that the Assessing Officer and CIT(A) failed to appreciate the proportionate addition required, given scattered investments across different years.

What were the issues?

Whether the addition under Section 69 for unexplained investments was correctly made, considering the scattered nature of investments over multiple years and the appropriate proportionate addition.

Which sections of the Income-tax Act were involved?

Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

Pronounced: 30.05.2025

Asst.Year 2016-2017 Pullokaran Varghese Nixon The Income Tax Officer Pullokkaran House v. Ward 2(3) Elinjipra Road Thrissur. Chalakudy – 680 721. PAN : ANNPN0147K. (Appellant) (Respondent) Appellant by : Sri.A.Gopalakrishnan, CA Respondent by : Smt.Leena Lal, Sr.AR Date of Pronouncement : 30.05.2025 Date of Hearing : 27.05.2025. O R D E R

Per Prakash Chand Yadav, JM :

1.

The present appeal of the assessee is arising from the order of the National Faceless Appeal Centre / learned Commissioner of Income-tax (Appeals) [“CIT(A)” for short] dated 09.07.2024, having DIN & Order No.ITBA/NFAC/S/250/2024- 25/1066512123(1) and relates to the assessment year 2016- 2017.

2.

The assessee has raised 12 grounds of appeal, however, the solitary issue involved in this case is the addition of Rs.1,67,08,250 u/s.69 of the Act, which has been reduced to Rs.73,33,250 by the CIT(A).

. Pullokaran Varghese Nixon. 3. At the outset, the learned Counsel for the assessee pointed out that the AO has failed to appreciate that proportionate addition ought to have been made because the assessee has scattered investments in property in three different years. It is the contention of the learned Counsel for the assessee that the CIT(A) has not been able to appreciate the fact correctly.

4.

The learned DR relied upon the orders of the authorities below.

5.

After considering the rival submissions, we are of the view that the issue requires fresh consideration at the end of the Assessing Officer, because the AO will examine the entire issue afresh after considering the period of investments vis-à-vis additions made by him u/s.69 of the Act. With these observations, we restore this matter back to the file of the AO for examining afresh. Needless to say, the AO shall afford meaningful opportunity of being heard to the assessee, before passing any order.

6.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced on this 30th day of May, 2025.

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