IPL REALTORS P.LTD,NEW DELHI vs. ITO, WARD-12(4), NEW DELHI

disposed of by this common order for the sake of convenience, by dealing with facts and circumstances of (AY 2009-10) – IPL Realtors Pvt. Ltd. vs. ITO and the result thereof will apply mutatis mutandis to other 02 appeals i.e. Shakuntala Agencies P. Ltd. vs. ITO (ITA No. 2379/Del/2018) (AY 2009-10) and Shakuntla Properties Pvt. Ltd. vs. ITO (ITA NO. 2381/Del/2018) (AY 2009-10).

After receiving and analyzing the seized documents and report from the Investigation Wing, it was inferred by the AO that the assessee has taken accommodation entry amounting to Rs 40,00,000/- in FY 2008-09 from three of the companies managed and manipulated by S. K. Jain group.

The details of these transactions as gathered during Search & Seizure operation have been tabulated by the AO in the assessment order which reveal that the assessee has received Rs 15,00,000/- each from M/s Victory Software Pvt. Ltd. and Hum Turn Marketing Pvt. Ltd. and Rs 10,00,000/- from VIP Leasing & Finance Pvt. Ltd. respectively in the garb of share application money. After recording reasons to believe, notice u/s 148 of the I.T. Act, 1961 was issued to the assessee company and assessment was completed u/s 143(3)/147 of the Act. The AO asked the assessee to produce the Directors of the above mentioned companies which remained un-complied with. After detailed discussion of legal and factual aspects of the case, the AO held that the assessee has failed to discharge its onus u/s 68 and placing reliance on a number of case laws and in view of the detailed investigation carried out by the Investigation Wing in this regard, the AO treated Rs 40 lacs as assessee's undisclosed income u/s 68 of the I.T. Act. The AO further added a sum of Rs 80,000/- on account of commission paid by applying the rate of 2% on the amount of accommodation entry obtained by the assessee by holding the said payment of Rs 80,000/- as made from undisclosed sources and made the assessment at Rs. 46,58,820/- u/s. 143(3)/147 of the Act vide order dated 26.12.2016. Against the above addition, assessee appealed before the Ld. CIT(A), who vide his impugned order dated 12.02.2018 has dismissed the appeal of the assessee. Aggrieved with the impugned order dated 12.2.2018, assessee is in appeal before the Tribunal.

5. The Ld. AO erred in law and on facts in making the addition without affording opportunity of cross

examination of the concerned parties whose records were confronted to the assessee and made the basis of addition. The assessee was not granted opportunity to verify such records by cross examination.

6. The Ld. AO erred in law and on facts in making

the addition without properly considering the explanation and evidence furnished by the assessee, in the facts and circumstances of the case.

7. The Ld. AO erred in law and on facts in making the addition without affording opportunity of cross

examination of the concerned parties whose records were confronted to the assessee and the made the basis of addition. The assessee was not granted opportunity to verify such records by cross examination.”

3.1 Since Ld. CIT(A) has not properly adjudicated the grounds no. 5, 6, & 7, hence, assessee has raised the ground no. 4 raised before the Tribunal. In this regard, he draw my attention towards page no. 23-24 of the Ld. CIT(A)’s order vide para no. 7.15 and stated that Ld. CIT(A) has wrongly held that the right of hearing does not include a right to cross examine and the right to cross examine must depend upon the circumstances of each case and also on the statute concerned and also stated that if AO refuses to produce an informant for cross examination by the assessee there cannot be any violation of natural justice and hence, not properly decided the ground no. 5, 6, & 7. raised before the Ld. CIT(A). In view of above, he submitted that the addition in dispute was made and no statement is confronted to the assessee much less offered for cross examination which also lacks of independent corroboration from any incriminating material, which is not sustainable in the eyes of law.

Therefore, he submitted that the issue argued vide ground no. 4 is squarely covered by the decision of the ITAT, SMC, Delhi Bench wherein the Tribunal vide its order dated 06.11.2018 passed in (AY 2014-15) in the case of Smt. Jyoti Gupta vs. ITO has allowed the appeal of the assessee on exactly similar facts and circumstances. Hence, he requested to follow the aforesaid case and allow the appeal of the assessee.

5. I have heard both the parties and perused the records, especially the assessment order as well as impugned order and forming a negative inference solely on the basis of extracts of statement which was not confronted to the assessee much less offered for cross examination and the case laws cited by the both the parties. I note that AO made the addition, which was confirmed by the Ld. CIT(A) merely on the basis of statement of Satish Garg alleged entry provider. However, the assessee has submitted all the documents and asked for the cross examination of Satish Garg, which request of the assessee has not been accepted by the AO and the Ld. CIT(A). I note from page no. 2 of the impugned order especially the ground no. 5, 6, and 7 which are reproduced as under:-

examination of the concerned parties whose records were confronted to the assessee and made the basis of addition. The assessee was not granted opportunity to verify such records by cross examination.

6. The Ld. AO erred in law and on facts in making

the addition without properly considering the explanation and evidence furnished by the assessee, in the facts and circumstances of the case.

7. The Ld. AO erred in law and on facts in making the addition without affording opportunity of cross

examination of the concerned parties whose records were confronted to the assessee and the made the basis of addition. The assessee was not granted opportunity to verify such records by cross examination.”

5.1 I further note that Ld. CIT(A) at page nos. 23-24 of his impugned order vide para no. 7.15 has observed as under:-

“7.15 In the present case, I find that the appellant has failed to discharge its burden of proof and the AO, on the other hand, has proved that the claim of the appellant was incorrect. It has also been emphatically contested by the appellant before me that the assessee was not provided with any adverse report and no opportunity was provided to cross examine the persons /witness whose statements have been used against the appellant. I find that such right as held in various decisions, is not an absolute right and depends not only the circumstances of the acse but also on the statute concerned. The Hon’ble Supreme Court has held in the case of State of J&K vs. Bakshi

Gulam Mohd. AIR 1967 (SC) 122, and in the case of Nath International Sales vs. UOI AIR 1992 Del.

295 that the right of hearing does not include a right a cross examine. The right to cross examine must depend upon the circumstances of each case and also on the statute concerned. In the case of T. Devasahaya Nadar vs. CIT (1965)

51 ITR 20 (Mad.) it was held that “it is not an universal rule that any evidence upon which the department may rely should have been subjected to cross examination. If the AO refuses to produce an informant for cross examination by the assessee there cannot be any violation of natural justice.”

5.2 Since the Ld. CIT(A) has not properly addressed the ground no. 5, 6 & 7 raised before him, hence, the assessee has raised the following ground no. 4 before the Tribunal:-

“4. That the Ld. AO erred in law and on facts in making and the Ld. CIT(A) erred in confirming the addition of Rs. 40 lac without affording opportunity of cross examination of the concerned parties whose records and statements were relied upon by the AO and made the basis for making addition. The veracity of documents / records allegedly found and seized during a search operation were not got confirmed and the assessee was not granted opportunity to verify such records by cross examination.”

5.3 After perusing the aforesaid finding of the Ld. CIT(A) vide para no. 7.15, it is clear that Ld. CIT(A) has not properly adjudicated the aforesaid ground no. 5, 6 & 7 raised before him, which is not sustainable in the eyes of law. Therefore, in view of above, the legal issue argued vide ground no. 4 before the Tribunal is squarely covered by the decision of the ITAT, SMC, Delhi Bench wherein the Tribunal vide its order dated 06.11.2018 passed in (AY 2014-15) in the case of Smt. Jyoti Gupta vs. ITO wherein, the Tribunal has allowed the appeal of the assessee on exactly similar facts and circumstances. I note that exactly on the similar facts and circumstances the ITAT, SMC, Delhi Bench vide its order dated 06.11.2018 passed in ITA No. 3510/Del/2018 (AY 2014-15) in the case of Smt. Jyoti Gupta vs. ITO wherein, the SMC Bench has considered the statement of Vikrant Kayan and has held that since the impugned addition was made on the statement of Sh. Vikrant Kayan without providing any opportunity to the assessee to cross examine the same, which is in violation of principle of natural justice and against the law laid down by the Hon’ble Supreme Court of India in the case of Andaman Timber vs. CIT decided in Civil Appeal No. 4228 of 2006. For the sake of convenience, I am reproducing the relevant portion of the ITAT, SMC, Delhi Bench vide its order dated 06.11.2018 passed in ITA No. 3510/Del/2018 (AY 2014-15) in the case of Smt. Jyoti Gupta vs. ITO as under:-

“13. Merely on the strength of statement of third party i.e. Shri Vikrant Kayan cannot justify the impugned additions. Moreso, when specific request was made by the assessee for allowing cross examination was denied by the Assessing Officer. The first appellate authority also did not consider it fit to allow cross-examination.

This is in gross violation of the principles of natural justice and against the ratio laid down by the Hon'ble Supreme Court in the case of Andaman Timber Vs. CIT Civil Appeal

No. 4228 OF 2006 wherein it has been held as under:

“According to us, not allowing the assessee to cross-examine the witnesses by the Adjudicating Authority though the statements of those witnesses were made the basis of the impugned order is a serious flaw which makes the order nullity inasmuch as it amounted to violation of principles of natural justice because of which the assessee was adversely affected. It is to be borne in mind that the order of the Commissioner was based upon the statements given by the aforesaid two witnesses. Even when the assessee disputed the correctness of the statements and wanted to cross-examine, the Adjudicating

Authority did not grant this opportunity to the assessee. It would be pertinent to note that in the impugned order passed by the Adjudicating Authority he has specifically mentioned that such an opportunity was sought by the assessee. However, no such opportunity was granted and the aforesaid plea is not even dealt with by the Adjudicating Authority. As far as the Tribunal is concerned, we find that rejection of this plea is totally untenable. The Tribunal has simply stated that cross-examination of the said dealers could not have brought out any material which would not be in possession of the appellant themselves to explain as to why their ex-factory prices remain static. It was not for the Tribunal to have guess work as to for what purposes the appellant wanted to cross-examine those dealers and what extraction the appellant wanted from them. As mentioned above, the appellant had contested the truthfulness of the statements of these two witnesses and wanted to discredit their testimony for which purpose it wanted to avail the opportunity of cross-examination. That apart, the Adjudicating Authority simply relied upon the price list as maintained at the depot to determine the price for the purpose of levy of excise duty. Whether the goods were, in fact, sold to the said dealers/witnesses at the price which is mentioned in the price list itself could be the subject matter of cross- examination. Therefore, it was not for the Adjudicating Authority to presuppose as to what could be the subject matter of the cross-examination and make the remarks as mentioned above. We may also point out that on an earlier occasion when the matter came before this Court in Civil Appeal No.

2216 of 2000, order dated 17.03.2005 was passed remitting the case back to the Tribunal with the directions to decide the appeal on merits giving its reasons for accepting or rejecting the submissions. In view the above, we are of the opinion that if the testimony of these two witnesses is discredited, there was no material with the Department on the basis of which it could justify its action, as the statement of the aforesaid two witnesses was the only basis of issuing the Show Cause. We, thus, set aside the impugned order as passed by the Tribunal and allow this appeal.”

The decision is pronounced on 21/05/2019.