KUNAPAREDDY SUJATHA,VIJAYAWADA vs. INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA

The brief facts of the case are that assessee did not file her return of income u/s 139 of the Act. Notice u/s 148 of the Income Tax Act on 29.03.2021 was issued. In response, assessee filed return of income on 31.05.2021 declaring income of Rs.5,62,980/-. Notice u/s 143(2) of the Act was issued on 15.06.2021 by the Assessing Officer. Thereafter, notice u/s 142(1) were issued on 19.12.2021, 30.12.2021 and 10.01.2022 and was requested to furnish documents as called for. However, the assessee did not make any compliance to the notices issued and hence, Assessing Officer has decided the proceedings as exparte on the basis of material available on record. During scrutiny proceedings, the Assessing Officer observed that the assessee purchased an immovable property for Rs.3,10,000, whereas its stamp duty value was Rs. 60,02,000/-, resulting in an addition of Rs.56,92,000/- under Section 56(2)(vii)(b)(ii). Additionally, an expenditure of Rs.4,50,350/- on stamp duty and registration charges was treated as unexplained under Section 69C. Various penalty proceedings were initiated, including under Sections 271(1)(c), 271B, 271F, and 271(1)(b), for alleged concealment of income, failure to comply with notices, delayed filing of returns, and failure to get accounts audited. Accordingly, Assessing Officer completed the assessment determining the total income at Rs. 67,05,330/- leading to a demand of Rs. 41,25,627/- and passed assessment order u/s 147 r.w.s. 144 r.w.s 144B of the Act dt.10.02.2022.

Aggrieved with such assessment order, assessee filed appeal before the LD.CIT(A), who dismissed the appeal of the assessee.

Aggrieved with the order of LD.CIT(A), the assessee is now in appeal before us.

Before us, at the outset, ld.AR submitted that the assessee had filed an application for the admission of additional evidence before the Ld.CIT(A) at the appellate stage, as the assessee was ex parte before the Assessing Officer. The ld.AR has drawn our attention to para 5.3.1 of the order of the Ld.CIT(A), wherein the Ld.CIT(A), after discussing various decisions, dismissed the application for admission of additional evidence. It was submitted that the additional documents furnished by the assessee were (1) Copy of Special Power Attorney dt.19.06.2013, (2) Copy of judgment dt.22.11.2012 in O.S.No.829/2012 on the file of Prl.Senior Civil Judge, Vijayawada, (3) Copy of order dt.24.06.2005 in W.P.No.18134/2015 on the file of Hon'ble High Court of Andhra Pradesh and (4) Copy of Sale deed No.5558/2015 in favour of assessee executed on 19.06.2013. It was further submitted that these documents, being judicial documents, would go to the root of the issue and are crucial for deciding the matter under appeal. Therefore, it was contended that these documents should be admitted.

Per contra, the ld.DR submitted that the assessee should have been vigilant and ought to have filed the same before the Assessing Officer.

We have heard the rival submissions and perused the material on record. Admittedly, in the present case, the documents filed before us and also before the Ld.CIT(A). However, the LD.CIT(A) has not accepted the additional documents filed before him, as the assessee had furnished those documents without an accompanying petition as per Rule 46A(1) of the Income Tax Rules, 1962. After perusing the additional documents filed by the assessee before us, we are of the view that no prejudice would be caused to the Revenue if these documents are admitted, and the case is decided after considering them. In view of the above, and more particularly, as these documents go to the root of the matter and were not produced before the Assessing Officer earlier, we admit the additional documents filed before us, subject to the payment of Rs.1,000/- (Rupees One Thousand only) in favour of Prime Minister National Relief Fund by the assessee within one month from the date of passing of this order.

Further, since we have admitted the additional documents filed before us, we deem it appropriate to remand the matter back to the file of the Assessing Officer with a direction to consider these documents and thereafter, pass a fresh order after affording due opportunity of hearing to the assessee in accordance with law. The assessee is directed to appear before the Assessing Officer on the date of hearing fixed by the Assessing Officer. Accordingly, the appeal of assessee is allowed for statistical purposes.

In the result, the appeal of the assessee is allowed for statistical purposes.