ITO, NEW DELHI vs. NET HEALTHCARE SERVICES (P) LTD., DELHI

4. Whether in facts and circumstances of the case and in law, the Ld CIT(A) is justified in deleting addition of Rs. 2.81 crore u/s 68 of the Act by wrongly quoting the AO that the assessee had filed copies of audit reports, Board's resolutions and affidavit affirmed by the directors of the 15 investor companies during remand proceedings?

5. Whether in facts and circumstances of the case and in law Ld. CIT (A) is justified in deleting addition of RS. 2.81 crore on account of unexplained share application money without making further enquiry as directed by Hon'ble Delhi High Court in case of CIT v Jansampark Advertising and Marketing P. Ltd (2015) 375 ITR 373 (Del) and without analyzing copies of bank account and document as provided by the AO alonwith remand report?

decidendi laid down by Hon'ble Delhi High Court on the issue in the cases of CIT v N.R. Portfolio Pvt. Ltd (2014) 2 ITR-OL-68, CIT v Nipun Builders and Developers P. Ltd (2013) 350 ITR 407, CIT v Navodaya Castles Pvt. Ltd (2014) 367 ITR 306?

7. Whether in facts and circumstances of the case and in law, the Ld CIT(A) is justified in deleting addition of Income of Rs. 20 lakhs as estimated by the AO u/s 144 by taking into account facts and circumstanced of the case and due to non- production of the books of accounts by the assessee?

6. add ld. counsel for not granting opportunity of cross exaqmination by the AO and CIT(A) also add andoman nikobar decision and delete the same.

We have heard the Ld. DR and perused the records, especially the impugned order. With regard to ground no. 1 & 2 are concerned, relating to admission of additional evidence under Rule 46A of the Income Tax Rules, 1962 are concerned, we find that assessee was asked to file evidence in support of appointments/representation of Mr. Ashok Khandewal as counsel for the assessee. It is noted that assessee filed before the Ld. CIT(A) a copy of the letter dated 21.12.2012, which was received by the ITO W. 13(2) on 24.12.2013. In the said letter, the said counsel has mentioned that the assessee company had sold its shares to the persons mentioned in the share purchase agreement (new management) and informed the current address of the company and of its Directors. Thus, the fact that Mr. Ashok Khandewal was the assessee’s authorised representative stands duly proved. In view of the above, as the said counsel failed to represent before the AO in response to various notices, which were provided to him by the assessee shows that the assessee was prevented by sufficient cause from producing the evidence, which was called upon to be produced before the AO. We further find that the AO has objected to admit the additional evidence on the ground that adequate opportunities were given to the assessee during the assessment proceedings and, hence, the assessee cannot take plea that he was prevented by sufficient cause for filing the necessary evidence. However, it is evident that the AO has not examined the plea of the assessee that the non-compliance of the assessee was due to professional negligence on the part of its counsel as alleged by its Director in the affidavit affirmed, which was enclosed along with additional evidence. Keeping in view the above, as the said counsel failed to provide the correct new address of the company subsequent upon its acquisition by the new management as a result of share purchase agreement, a copy of which was placed before the AO, evidently, the assessee could not have complied with the notices issued at the old address. This is more so relevant as at no stage the new management would have come to know about the issuance of notice u/s 143(2) of the Act fixing the hearing, which was dispatched at the old address as per record. It is evident that the first notice at the given address was dispatched on 20.12.2012, which was handed over to the counsel of the appellant company, who was looking after the assessee’s case in earlier years assuming that he was well versed with the matters.

The said counsel thereafter did not appear before the AO, nor informed the assessee about developments in assessment proceedings. Therefore, the Directors of the company were prevented by sufficient cause from producing the evidence. Under the circumstances, Ld. CIT(A) has rightly held that it is a fit case to admit additional evidence under Rule 46A(l)(b)

& (c) of the I.T. Rules, 1962. It is noted that AO has challenged such admission in the circumstances mentioned in clause(d), however, the assessee has not made the request under clause(d). Therefore, the objections of the AO in this regard are misplaced and are over-ruled.

Accordingly, the additional evidences were rightly admitted by the Ld. CIT(A), which does not need any interference on our part, therefore, we uphold the action of the Ld. CIT(A) on the issues in dispute and reject the grounds raised by the Revenue.

6.1 With regard to ground no. 3, 4, 5 & 6 relating to deletion of addition of Rs.2.81 crores on account of unexplained share application money are concerned, we find that AO has examined the additional evidences during the remand proceedings and, hence, verified that the assessee had filed a copy of ITR, Audit Report, bank statement, share application, Board's Resolution, Stamp Duty as per ROC record and affidavit affirmed by the Directors of the 15 investor companies, who had invested an aggregate amount of Rs. 2,95,25,000/- as share application money in the assessee company. The AO issued notice u/s 133(6), in which all the share applicants have confirmed having been given the cheques to the appellant and have further submitted a copy of ITR, Balance Sheet and the bank statement. The AO also deputed an Inspector for field enquiry, who has verified the documents in support of identity, genuineness and creditworthiness. The AO has also verified that the said share applicants have duly recorded such investments in their balance sheet also. Thus, the AO has confirmed that other than 3 persons, namely, M/s Ravi Sales Corporation, Shyam Lai and M/s Hind Pharma, in all other cases, there was no cash deposit in the bank account prior to issuing the cheque as share application with the assessee company. It is also noted that in case of the above-referred 3 share applicants, namely, M/s Ravi Sales Corporation, Shyam Lai and M/s Hind Pharma, there were cash deposits just before issue of cheques to the appellant company. No satisfactory explanation with regard source of such cash deposit was given before the AO nor before me. The AO had issued summons to these 3 parties in the remand proceedings, who failed to comply before the AO.

The assessee could not produce these parties nor could furnish any cogent reason for their non-appearance. Under the circumstances, genuineness of cash credits in respect of these three parties remains unexplained. In view of this, cash credits aggregating to Rs. 14 lakh received from these 3 parties are held as unexplained cash credit u/s 68.

However, as in respect of other 12 parties, there is no adverse evidence on record to suspect their identity, genuineness or creditworthiness, and the AO has verified the authenticity of supporting documents filed by the appellant in this regard, the balance share application money received from such parties is held as explained. Accordingly, the assessee got part- relief by the Ld. CIT(A), which does not need any interference on our part, therefore, we uphold the action of the Ld. CIT(A) on the issue in dispute and reject the grounds raised by the Revenue.

6.2 Apropos ground no. 7 is concerned, relating to deletion of addition of Rs. 20 lacs, we find that AO was compelled to make some kind of estimation with regard addition to income in the absence of any compliance made by the assesse before the AO during the assessment proceedings. As discussed above, we have upheld the action of the Ld. CIT(A) for allowing the admission of additional evidences on the grounds that the assessee was prevented by sufficient cause to produce evidences called for by the AO during the assessment proceeding on account of professional negligence by its AR, Mr. Ashok Khandewal, CA, who was handling the tax matters of appellant prior to its take-over by the new management. It is also seen that the AO had, vide notice dated 08.03.2013, required the assessee to produce books of account. The appellant has pleaded that even though the books of accounts were not produced before the AO due to the above mentioned reason, yet the audited financial accounts were enclosed with the return of income and are available on the assessment record. It was submitted that the assessee was carrying out no business during the current year and also in the immediately preceding year and its return for the immediately preceding year was accepted by the AO as such. Since the AO has not brought out any evidence on record to suggest that the assessee was carrying out any business activity during the year from whom, it had earned income and has not raised any query on the audited financial accounts filed by the appellant along with the return of income, the action of the AO of estimating the income is held to be baseless and arbitrary without support of any evidence gathered in this regard or based on any material available on record. In the one-line order on this issue, the AO has not discussed the basis for estimating the business income of Rs. 20 lakh. Therefore, such addition was rightly deleted by the Ld. CIT(A), which does not need any interference on our part, therefore, we uphold the action of the Ld. CIT(A) on the issue in dispute and reject the ground raised by the Revenue.

6.3 Ground no. 8, 9, & 10 are general in nature, hence, need not be adjudicated.

Order pronounced on 05/02/2019.