DISPO MEDICAL DEVICES (P) LTD.,DELHI vs. ITO, WARD-7(3), NEW DELHI

ORDER PER H.S. SIDHU, JM The Assessee has filed the Appeal against the Order dated 29.8.2016 of the Ld. CIT(A)-37, New Delhi pertaining to assessment year 2004-05 on the following grounds:- i) That order of CIT(A) passed without giving opportunity to hear is against principle nature justice and the order passed deserved to be quashed. The Assessee Company had filed request for adjournment vide letter dated 27.7.2016 to CIT(A). However, CIT(A) has not considered the same as after that no letter was received by company from CIT(A) for further dates. ii) That initiating proceeding under section 147 of the Income Tax Act, 1961 and issuing notice under section 148 of said act is based on information received from ACIT CC-19, New Delhi which is further on the basis of mere statement of one person is against law and facts of the case and order passed deserved to be quashed. iii) That the CIT(A) has erred in confirming addition of Rs. 1,50,00,000 /- received as unsecured loan from the Company M/s Galaxy Mines and Stones Private Limited under section 68 of the Income Tax act, 1961 stating as bogus entry received by Assessee company. Galaxy Mines and Stones Private Limited is Company incorporated under Companies Act, 1956 with Registrar of the Company with CIN U748991PTC045219. The Company is still existing on MCA sites. The order of Ld. CIT(A) may be deleted. iv) That the CIT(A) has erred in confirming addition of Rs. 20,00,000/- received as unsecured loan from relative of Directors of the company as income under section 68 of the Income Tax Act, 1961. The above order of Ld. CIT(A) may be deleted as the amount has been received from relatives of Directors. v) That the Ld. CIT(A) has erred in confirming addition of Rs. 3,12,309/- which has been claimed by AO has unverified expenses debited to profit and loss account which has been made arbitrarily and is unjustified and the same is unwarranted. vi) Hon’ble ITAT in this case when Assessee company approached against order of CIT(A) has mentioned that “In view of the same the entire matter needs to be remanded back to the file of the Assessing Officer, for following reasons….. vii) Further reliance has been made under following cases laws which strengthen our view points….. viii) The Assessee company reserves the right to add, alter, modify, the grounds of appeal at the time or before the time of hearing.”

Copy of Report of Investigation Wing on the basis of which the assessment was reopened to the assessee and then frame the assessment afresh, after giving adequate opportunity of being to the assessee to substantiate its claim before the AO. We hold and direct accordingly. It is made clear that the assessment year in dispute is AY 2004-05 and is very old, therefore, the Assessee is directed not to seek any unnecessary adjournment and fully cooperate with the AO for completion of assessment.