ATAIPPA VARADARAJAN,BANGALORE vs. INCOME TAX OFFICER WARD-7(2)(3), BANGALORE

O R D E R

Per Shri A.K. Garodia, Accountant Member

by the assessee are as under. “Ground No.1 On the facts and in the circumstances of the case and in law, the order passed by the learnedAO is bad in law and facts. Ground No.2 On the facts and in the circumstances of the case and in law, the learned AssessingOfficererred by not setting off the losses pertaining to earlier assessment year in arriving at the totaltaxable income. The Appellant craves leave to add, omit or alter grounds of appeal before or during thehearing of the appeal.”

3. It is submitted by ld. AR of assessee that this is the assessee’s claim that there is carry forward loss in Assessment Year 2014-15 and therefore, it should be allowed as set off in the present year. But this claim of the assessee was rejected by ld. CIT (A) by saying that as per the assessment order for Assessment Year 2014-15, there is no mention of any carry forward loss. In this regard, he submitted that assessee has moved an Page 2 of 3 application for rectification in Assessment Year 2014-15 and copy of the same is available on pages 17 and 18 of the paper book. He pointed out that this application was filed before the AO on 05.10.2018 and the same is still not disposed of by the AO. At this juncture, the bench pointed out that under these facts, the matter may be restored back to the file of AO in the present year for a fresh decision after rectification order is passed by the AO in Assessment Year 2014-15. In reply, the ld. AR of assessee agreed to this proposition put forward by the bench. The ld. DR of revenue supported the order of CIT(A).

4. I have considered the rival submissions. I find that dispute is this that as per the assessee, there was loss in Assessment Year 2014-15 and for similar transaction in that year, such loss was assessed by the AO as short term capital loss whereas in the present year, the AO has assessed the income under similar transaction as income from business. The assessee has made an application before the AO for rectification in Assessment Year 2014-15 in which it is requested by assessee to the AO that in Assessment Year 2014-15, the loss of Rs. 29,02,980.94/- should be assessed as loss from business as against short term capital loss assessed by the AO in that year because in the present year, the income from similar transaction has been assessed by the AO as income from business. Since this rectification petition for Assessment Year 2014-15 is pending, I set aside the order of CIT(A) in the present year and restore the matter back to the file of AO for fresh decision after disposing of assessee’s request for rectification u/s. 154 in Assessment Year 2014-15. In view of this decision, no adjudication on merit is called for at the present stage.