KAMAKAHYA METAL & IRON PVT. LTD.,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-4(2),, AHMEDABAD

These are the appeals filed by the assessee against the order dated 26.8.2014 relating to the Asst.Year 2010-11 and another order dated 14.09.2015 relating to the Asst.Year 2011-12 by the Commisisoner Income tax (Appeals), Ahmedabad.

The solitary ground filed by the assessee before this Tribunal is that the ld.CIT(A) has erred in law by confirming the addition of Rs.21,45,95,000/- as unexplained cash credit under section 68 of the Act relating to the A.Y.2010-11 and a similar addition of Rs.3,40,50,000/- for A.Y.2011-12.

The brief facts of the case is this that the appellant company filed its e-return of income for A.Y.2010-11 declaring a loss of Rs.16,180/- on 24.9.2010. For the A.Y.2011-12 the assessee filed its return of income showing a loss of Rs.23,458/- on 24.9.2010. The returns were processed under section 143(1) of the Act and thereafter taken for scrutiny assessment. During the assessment proceedings, the assessee was requested to submit details of security premium of Rs.21,24,49,050/- and share application money of Rs.22,45,950/- along with confirmation, name and address, and details of bank statement etc. in this regard. In response, the assessee submitted the details in respect of new share capital and addition in share premium as follows:

When the AO issued notices to the parties concerned, the same were returned as “left/Not known” as postal remarks. So the assessee was offered further opportunity to explain share application money received from various parties. In spite of various opportunities, the assessee has not produced any details, therefore, the AO treated the transaction as not genuine, and not explained properly by the assessee, thereby invoking section 68 and added sum of Rs.21,45,95,000/- as unexplained cash credit in the hands of the assessee. Similarly, for the A.Y.2011-12, a sum of Rs.3,40,50,000/- was being added as unexplained cash credit in the hands of the assessee. Aggrieved against the same, the assessee filed appeals before the Commissioner of Income Tax (Appeals). The assessee claimed that the share application money are genuine transaction, wherein proper details of the investors were reflected in the share application itself. So, the addition made by the AO as unexplained investment is not correct in law. The ld.CIT(A) after considering the submissions made by the assessee held that evidence given by the appellant does not serve purpose, as factual inquiry report clearly showed that the parties were not existing at 3267/Ahd/2015 4 the given address. It appears that no actual business is being conducted by the companies and these companies existing only on paper in order to facilitate retention of money in the form of accommodation entries from entry to another. The fact that nobody knew the companies at their address or the companies were not found at that address clearly showed that the companies were existing merely on paper, and they were not doing any business at the given address. Their records showed that the appellant company has not done any business; there are transactions except the loan transaction. The observation of the AO regarding de jure existence of the company was therefore correct. The assessee relied on the judgment of Hon’ble Apex Court in the case of Lovely Exports P.Ltd. and Stellar Investments Ltd. and the same are not applicable as inquiry made by the department clearly showed that the share applicants were not existing at the given address. In view of the above discussion, the ld.CIT(A) dismissed the appeals filed by the assessee.

Aggrieved against the same, the assessee is in appeals before the Tribunal on the solitary ground that the addition made on account of unexplained cash credits under section 68 of the Act is not correct in law. During the course of hearing on 2.2.2022, the ld.counsl for the assessee has advanced his arguments, stating that the issue relating to the addition under section 68 on account of share capital, share premium may be restored to the file of the AO. Since the matter is very old relating to A.Y.2010-11, the assessee is ready to file confirmation from the share-holders and also gave undertaking by way of affidavit that the shareholders are ready to appear before the AO along with documentary evidence to explain that the share capital, share premium amount in terms of section 68. Considering the above submissions, the assessee was given time

We have given our thoughtful consideration on the material available on the record, more particularly, affidavit-cum-undertaking given by various investors, whose share application money is being doubted by the AO as not genuine, and added as unexplained income under section 68 of the Act. As investors have come up with this type of affidavit-cum-undertaking, and also ready to produce further information details, documentary evidence before the AO on the investment made by them and also undertaken by the directors of the investor companies, we deem it fit that the matter be remanded back to the AO for a final opportunity to the assessee to prove genuineness of the transaction of investments made in the assessee-company. Thus, we set aside the order passed by the lower authorities and remand the matter back to the file of AO, to re- consider the affidavit-cum-undertaking and also any relevant documents produced by the assessee or its investors before the ld.AO, within a period of three months from the receipt of this order. Needless to state, as undertaking given by the assessee and investors in the affidavit-cum-undertaking, they should cooperative with the AO by producing all the details, as required by the AO, and help the AO in passing assessment order in accordance with law. With this direction, the appeals filed by the assessee are treated as allowed for statistical purpose.