RADHEY SHYAM,NEW DELHI vs. ITO, WARD- 63(3), NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER ITA.No.8064/Del./2018 Assessment Year 2008-2009 Shri Radhey Shyam The Income Tax Officer, M/s. Radhey Shyam & Ward-63(3), vs., Co., 5645, Basti Harphool New Delhi. Singh, Sadar Bazar, Delhi PIN 110 006. PAN ABHPS9513Q (Appellant) (Respondent) For Assessee : Shri Ved Jain, C.A. For Revenue : Shri V.R. Sonbhadra, Sr.DR Date of Hearing : 06.06.2019 Date of Pronouncement : 06.06.2019 ORDER

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-20, New Delhi, Dated 19.11.2018, for the A.Y. 2008-2009, challenging the initiation of re-assessment proceedings under section 147/148 of the I.T. Act, 1961 and addition of Rs.4,65,888/- being the purchase from M/s. Vishnu Trading Co.

2. In this case, the assessee filed return of income declaring income of Rs.1,36,320/-. An information was 2 ITA.No.8064/Del./2018 Shri Radhey Shyam, Delhi. received from ACIT, Central Circle-10, Jhandewalan Extension, New Delhi forwarded through CIT, Central-II, New Delhi and the CCIT, Delhi-I, New Delhi respectively wherein the list of parties to whom the bogus purchases / accommodation entries provided by Shri Rakesh Gupta, Shri Vishesh Gupta, Shri Navneet Jain and Shri Vaibhav Jain was appearing. The A.O, therefore, noted that there is an escapement of income of Rs.4,65,888/- in the case of the assessee. The A.O. held that purchases of Rs.4,65,888/- made from M/s. Vishu Trading Co. is bogus purchases obtained by assessee and addition of the same sum was made. The Ld. CIT(A) dismissed the appeal of assessee.

(i) Order of ITAT, SMC-1, Delhi Bench in the case of Radhey Shyam & Co., Delhi vs. ITO, Ward-39(3),

3 ITA.No.8064/Del./2018 Shri Radhey Shyam, Delhi. New Delhi in ITA.No.1429/Del./2015, A.Y. 2006- 2007, Dated 30.11.2015.

3.1. In A.Y. 2007-2008, the Tribunal followed the earlier Order of the Tribunal for the A.Y. 2006-2007 9supra) and in paras 6 and 7, the Tribunal held as under :

“6. After considering the rival submissions, I am of the view that the issue is covered in favour of the assessee by the Order of the Tribunal in the case of same assessee for preceding A.Y. 2006-2007 (supra). The Order of the Tribunal is reproduced above as well as reasons for reopening of the assessment for assessment year under appeal are also reproduced above. In the reasons recorded for A.Y. 2006-2007 the same letter received by the A.O. from the Income Tax

4 ITA.No.8064/Del./2018 Shri Radhey Shyam, Delhi. Department are referred which are same as have been referred in the reasons for A.Y. 2007-2008. The persons are same through whom the accommodation entries of bogus purchases have been provided in A.Y. 2006-2007 as well as in A.Y. 2007-2008 in appeal. Therefore, facts are same and identical. Therefore, the Ld. CIT(A) is bound to follow the Order of the Tribunal for preceding A.Y. 2006-2007 to quash reopening of the assessment as well as to delete the addition on merit. Both the issues are, therefore, covered by the Order of the ITAT, Delhi Bench in assessee’s own case for A.Y. 2006-2007 (supra). Following the same, I set aside the orders of the authorities below and quash the reopening of the assessment under section 148 of the I.T. Act as well as delete the addition on merit.

3.2. He has, therefore, submitted that issue is covered by the above Order of the Tribunal.

5 ITA.No.8064/Del./2018 Shri Radhey Shyam, Delhi. 5. After considering the submissions of both the parties, I am of the view that the issue is covered in favour of the assessee by the Orders of the Tribunal in the case of the same assessee for A.Ys. 2006-2007 and 2007-2008 (supra). Following the same, I set aside the Orders of the authorities below and quash the reopening of the assessment and delete the addition on merit.

Order pronounced in the open Court.