KTM IMPEX PRIVATE LIMITED,PANIPAT vs. ITO, PANIPAT

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ITA 2377/DEL/2025Status: DisposedITAT Delhi09 January 2026AY 2019-209 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal allowed the appeal, respectfully following its coordinate bench's decision in the case of Real Innerspring Technologies (P) Ltd. The Tribunal observed that the AO initiated reassessment proceedings based on information from the Investigation Wing and search proceedings in the case of Shri Verma, identifying two companies controlled by accommodation entry providers. The Tribunal noted that the addition was made solely on the allegation that the loans were accommodation entries and the assessee's own money was routed. However, the Tribunal found that the assessee had received the unsecured loan through banking channels and repaid it through banking channels. Specifically, the judgment highlighted that the loan was repaid even before the reassessment was initiated. The Tribunal reasoned that when a loan is taken and repaid along with interest through banking channels, it indicates genuine transactions. The assessee utilized the loan for business purposes and repaid it. The Tribunal held that merely because an operator managed affairs does not make all transactions non-genuine, and each transaction must be evaluated on its merit rather than suspicion. The assessee had submitted all supporting documents before the AO, which were merely rejected based on suspicion. Therefore, the grounds raised by the assessee were allowed, and the additions made were deleted.

What were the facts?

The assessee, KTM Impex Private Limited, is in appeal against the order of the NFAC, Delhi, for Assessment Year 2019-20. The Assessing Officer (AO) reopened the assessment based on information from the Investigation Wing regarding a search in the case of Galaxy Group, which implicated Shri Himanshu Verma as an accommodation entry provider. The information suggested the assessee received an accommodation entry of Rs. 50,00,000/- from M/s Highrise Securities & Trading Pvt. Ltd., controlled by Shri Verma. The AO issued notice u/s 148 and subsequently added Rs. 50,00,000/- along with interest expenses of Rs. 5,45,753/-. The CIT(A) dismissed the assessee's appeal. The assessee contends the reopening was bad in law, based on borrowed satisfaction, and violated natural justice. The assessee also claims the loan was repaid and its genuineness was proved.

What were the issues?

1. Whether the reopening of assessment under Section 147 of the Income-tax Act, 1961, is valid, considering it was based on generalized third-party information without independent application of mind or tangible material relating specifically to the assessee? (Question of law) 2. Whether the reassessment is vitiated by borrowed satisfaction and constitutes a mere change of opinion, with the AO acting mechanically on third-party statements without independent inquiry? (Question of mixed law and fact) 3. Whether the principles of natural justice were violated due to the denial of cross-examination of third parties whose statements were relied upon by the AO? (Question of law) 4. Whether the addition under Section 68 of the Income-tax Act, 1961, is sustainable when the loan was repaid before reassessment proceedings and the identity, creditworthiness, and genuineness of the loan were purportedly proved by the assessee with documentary evidence? (Question of mixed law and fact) 5. Whether the disallowance of interest of Rs. 5,45,753/- is erroneous and unjustified, given that the loan was repaid and the interest expenditure was incurred for business purposes under Section 36(1)(iii)? (Question of mixed law and fact) Assessee's Contentions: - Reopening u/s 147 is bad in law, based on generalized information, without independent application of mind, and constitutes borrowed satisfaction/change of opinion. - Violation of natural justice due to denial of cross-examination. - Loan was repaid in full before reassessment proceedings, making it not an unexplained loan. - Identity, creditworthiness, and genuineness of the loan were proved with bank-confirmed and documented transactions, including confirmation of account, bank statements, PAN, and audited balance sheet of the lender. - Disallowance of interest is erroneous as it pertains to a genuine business purpose and was repaid. - Addition u/s 68 is arbitrary without rejection of books or defect notice. - CIT(A)'s order is non-speaking and mechanical. - Addition is arbitrary and not based on material evidence. - Relied on: Real Innerspring Technologies (P.) Ltd. vs. ACIT (2025), ITO, Ward 52 (1), New Delhi vs. M/s. Novel Infratech (ITA No.188/Del/2025), Dazzling Construction (P.) Ltd. vs. ITO (2025), DCIT vs. Shri Asit Surendrabhani Shah (ITA No.945/Ahd/2018). Revenue's Contentions: - Relied on the assessment order, stating conditions of Section 68 were not fulfilled due to transactions with a bogus and dummy company, as found during the search in Shri Himanshu Verma's case. - Relied on the findings of lower authorities.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 143(2),Section 142(1),Section 143(3),Section 68,Section 36(1)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES ‘A’: NEW DELHI.

Before: SHRI S.RIFAUR RAHMAN & SHRI ANUBHAV SHARMA

For Appellant: Shri Amit Kaushik, Advocate
For Respondent: Shri Ajay Kumar Arora, Sr. DR
Hearing: 28.10.2025

Order

: 09.01.2026 O R D E R

PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER :

1.

The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT (A)”, for short] dated 11.03.2025 for the Assessment Year 2019-20.

2.

Brief facts of the case are, the case of the assessee, KTM Impex Pvt. Ltd., was reopened by the AO for AY 2019-20 on the basis of information received from the Investigation Wing after a search operation conducted in the case of Galaxy Group, wherein the residence of Shri Himanshu Verma, who is a known accommodation entry provider, was also covered and it was mentioned therein that the assessee had received accommodation entry amounting to Rs.50,00,000/- from one concern, M/s Highrise Securities & Trading Pvt. Ltd, which was controlled and operated by Shri Himanshu Verma during the relevant year. Accordingly, after taking approval from the competent authority, notice u/s 148 of the Income-tax Act, 1961 (for short ‘the Act’) dated 31.03.2024 was issued and duly served on the assessee by the Assessing Officer. In response, assessee filed ‘ROI’ vide their response dated 21.04.2024. Accordingly, notice u/s 143(2) of the Act dated 28.06.2023 was issued and served upon the assessee. Subsequently, notices u/s 142(1) of the Act were issued to the assessee by the AO on various dates as recorded in the assessment order requiring the assessee to explain the genuineness of transaction with M/s Highrise Securities & Trading Pvt. Ltd. In response to the same, the assessee submitted that it has received unsecured loan of Rs.50,00,000/- from M/s Highrise Securities & Trading Pvt. Ltd. and subsequently paid back the same. Assessing Officer observed that Shri Himanshu Verma was held to be accommodation entry provider in the order passed by the Ld. CIT(A)-27, Delhi and this order of CIT(A)-27 was upheld by Delhi Bench of ITAT vide their order dated 15.03.2019. In view of the facts noted, the AO concluded that genuineness of the unsecured loan transaction taken by the assessee with M/s Highrise Securities & Trading Pvt. Ltd., which is a non-descript entity, is not proved and accordingly, the AO completed assessment proceedings u/s 143(3) r.w.s. 147 by making addition of Rs.50,00,000/- along with interest expenses of Rs.5,45,753/-.

3.

Aggrieved by the aforesaid order, the assessee preferred an appeal before the NFAC, Delhi and filed detailed submissions. Ld. CIT (A), after going through the submissions of the assessee and the assessment order, dismissed the appeal filed by the assessee.

4.

Aggrieved assessee is in appeal before us raising following grounds of appeal :- “Each ground is independent and without prejudice to the others:

1. Reopening of assessment u/s 147 is bad in law and void ab initio The Learned CIT(A) erred in law and on facts in upholding the reopening of assessment u/s 147. The reopening was initiated based on generalized third- party information without any independent application of mind or tangible material relating specifically to the Appellant. Relied on.

2. Reassessment based on borrowed satisfaction and constitutes mere change of opinion The AO acted mechanically based on third-party statements and no inquiry was conducted to corroborate allegations with the Appellant's case. Each case is separate case. Addition made merely on the basis of general statement of third party -Mr Himanshu Verma. Name of appellant was no-where mentioned by Mr Himanshu Verma.

3. Violation of principles of natural justice - no cross-examination The AO relied upon statements of third parties without granting the Appellant opportunity to cross-examine them, which vitiates the assessment.

Loan was repaid in full before reassessment proceedings - The loan taken from Highrise Securities & Trading Private Limited amounting to Rs.50,00,000 in question was fully repaid by the Appellant during FY 2020- 21 well before the issuance of notice u/s 148.

5.

Identity, creditworthiness and genuineness of loan taken from Highrise Securities & Trading Private Limited amounting to Rs 50,00,000 proved by appellant- The transaction was complete, bank-confirmed, and documented, leaving no outstanding or suspicious element. During the course of assessment proceedings appellant has filed the documents i.e. confirmation of account, copy of bank statement for receipt and payment of loan, PAN, audited balance sheet of Highrise Securities & Trading Private Limited as on 31.03.2019. The appellant had proved beyond doubt the identity and creditworthiness of party and discharged its onus.

6. Disallowance of interest of Rs.5,45,753 is erroneous, excessive and unjustified- The Ld. AO has disallowed interest of Rs.5,45,753 alleging that the same pertains to non-genuine loans, However, the Appellant had repaid the loan much before the reassessment and had submitted all supporting documentary evidence, including confirmations, bank statements, and interest computation. The said interest expenditure was incurred wholly and exclusively for the purpose of business and is allowable under section 36(1)(iii). The disallowance is unjustified in the absence of any finding that borrowed funds were used for non-business purposes or that the transaction was fictitious.

7. Addition u/s 68 without rejection of books or defect notice The Appellant's books were never rejected nor any specific defect pointed out. The addition was made arbitrarily despite the existence of audited books of accounts.

8.

CIT(A) order is non-speaking and mechanical The CIT(A) has not addressed the submissions and evidence in a reasoned manner and merely reiterated the AO's order without independent findings.

9.

Addition is arbitrary and not based on material evidence The addition is speculative, excessive, and not based on any cogent material. No incriminating material was found to justify such addition.”

At the time of hearing, ld. AR of the assessee submitted that reopening of assessment u/s 147 is bad in law and void ab initio and further submitted that ld. CIT(A) erred in law and on facts in upholding the reopening of assessment u/s 147. The reopening was initiated based on generalized third-party information without any independent application of mind or tangible material relating specifically to the assessee. He further submitted that reassessment based on borrowed satisfaction and constitutes mere change of opinion, the AO acted mechanically based on third-party statements and no inquiry was conducted to corroborate allegations with the assessee's case. He submitted that each case is separate case and the addition made merely on the basis of general statement of third party - Mr Himanshu Verma and the name of assessee was no-where mentioned by Mr Himanshu Verma.

6.

He further submitted that there is violation of principles of natural justice as cross-examination was not provided. He submitted that the AO relied upon statements of third parties without granting the assessee opportunity to cross-examine them, which vitiates the assessment.

7.

Ld. AR further heavily relied on his submissions that loan was repaid in full before reassessment proceedings. He submitted that the loan taken from Highrise Securities & Trading Private Limited amounting to Rs.50,00,000 in question was fully repaid by the assessee during FY well before the issuance of notice u/s 148. He submitted that if a loan amount which was taken previously has been repaid before assessment proceedings started cannot be construed as un-explained loan and added to income of the assessee. In this regard, he relied on various judgments which are mentioned in the grounds of appeal

above.

8. He further submitted that identity, creditworthiness and genuineness of loan taken from Highrise Securities & Trading Private Limited amounting to Rs.50,00,000 proved by the assessee. He submitted that the transaction was complete, bank-confirmed, and documented, leaving no outstanding or suspicious element. He submitted that during the course of assessment proceedings, assessee has filed the documents i.e. confirmation of account, copy of bank statement for receipt and payment of loan, PAN, audited balance sheet of Highrise Securities & Trading Private Limited as on 31.03.2019, hence the assessee proved beyond doubt the identity and creditworthiness of party and discharged its onus.

9. He further submitted that disallowance of interest of Rs.5,45,753 is erroneous, excessive and unjustified. He submitted that AO has disallowed interest alleging that the same pertains to non-genuine loans, However, the assessee had repaid the loan much before the reassessment and had submitted all supporting documentary evidence, including confirmations, bank statements, and interest computation. Accordingly, the said interest expenditure was incurred wholly and exclusively for the purpose of business and is allowable under section 36(1)(iii).

10. He further submitted that the assessee’s books were never rejected nor any specific defect pointed out. The addition was made arbitrarily despite the existence of audited books of accounts. Accordingly, in view of his submissions and decisions relied upon, he pleaded that the additions made and confirmed u/s 68/69C may be deleted. In this regard, ld. AR submitted that on the same facts on record, the ITAT had decided the issue in favour of the assessee in the following cases :- (i) Real Innerspring Technologies (P.) Ltd. vs. ACIT (2025) 174 taxmann.com 1130 (Delhi-Trib.) (ii) ITO, Ward 52 (1), New Delhi vs. M/s. Novel Infratech – (iii) Dazzling Construction (P.) Ltd. vs. ITO – (2025) 172 taxmann.com 860 (Delhi-Trib.); and (iv) DCIT, Central Circle 2(4), Ahmedabad vs. Shri Asit Surendrabhani Shah – ITA No.945/Ahd/2018.

11. On the other hand, ld. DR of the Revenue after relying on the assessment order submitted that the conditions of section 68 was not fulfilled in the transactions carried on by the assessee with the bogus and dummy company and all these facts were found during the search conducted in the case of Shri Himanshu Verma. He relied on the findings of lower Authorities.

Considered the rival submissions and material placed on record. We observed that the similar issue was considered by the coordinate Bench in the case of Real Innerspring Technologies (P) Ltd. (supra) and held as under :- “10. Considered the rival submissions and material placed on record. We observed that the AO has initiated reassessment proceedings on the basis of information received from the Investigation Wing and search proceedings in the case of Shri Verma. It is brought on record that these two companies were found to be controlled by the accommodation entry providers, Shri Verma and Shri Anil Agarwal. Merely because the assessee has taken the unsecured loan from the companies controlled by them, the addition was made rejecting the various supporting documents provided by the assessee relating to transactions.

11.

In our considered view, the additions were made only on the basis of alleging that the loan taken by the assessee from the above said two companies are only accommodation entries and assessee’s own money was routed through these companies with the help of accommodation entry providers. On careful note, the accommodation entries are taken which will remain in the books of account and they will ultimately written off over the period of time. These loans were normally not repaid. In the given case, it is brought to our notice that the assessee has received the unsecured loan through the banking channel and repaid thru the banking channel as under :-

Name of the Amount of Date on which Date of interest Date of Lender the Loan loan taken payment repayment of loan M/s. Citzy 50,00,000 09.07.2015 30.12.2017 (Pg 40 06.12.2017 Infraheights Pvt. (Pg 38 of the PB) of the PB) 30.12.2017 Ltd. (Pg 39 & 40 of the PB) M/s. CEA 50,00,000 18.03.2016 27.04.2016 17.03.2017 Consultants Pvt. 28.03.2017 18.03.2017 Ltd. 21.03.2017 (Pg 81 of the PB) (Pg 81 of the PB) (Pg 83 & 84 of the PB) 12. From the above, it is clear that the assessee has repaid the loan even before the assessment was reopened. When the assessee takes the loan and repaid along with the interest clearly shows that the transactions are genuine. By returning the loan, the assessee has only utilised the loan for the purpose of business and repaid the same. Merely because some operator has managed the affairs and all the transactions cannot be labelled as non-genuine. Every transaction has to be evaluated on its merit rather than on the basis of suspicion. Therefore, in this case, the assessee has submitted all the documents in support of the transaction before the AO and he has merely rejected the same on the basis of information available with him as the same on the basis of suspicion. Therefore, we are inclined to allow the grounds raised by the assessee.

13. In the result, appeal filed by the assessee is allowed.

13. Respectfully following the same, we are inclined to allow the grounds raised by the assessee.

14. In the result, appeal filed by the assessee is allowed. Order pronounced in the open court on this 9th day of January, 2026.

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