DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, PATNA, PATNA vs. GOVERDHAN SILK PVT. LTD., BHAGALPUR

IN THE INCOME TAX APPELLATE TRIBUNAL "PATNA" BENCH" , PATNA (VIRTUAL HEARING AT KOLKATA

SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI RAKESH MISHRA, ACCOUNTANT MEMBER

I.T.A. No. 568/PAT/2024 (Assessment Year 2021-22)

Deputy Commissioner of Income-tax, Central Circle-2, Patna, Central Avenue Building (Annexe), 6th Floor, Birchand Patel Marg, Patna – 800001 | Appellant vs. Goverdhan Silk Pvt. Ltd., M.P. Dwivedi Road, Near Bhagwan Pustkalaya, Bhagalpur - 8122001 [PAN: AACCG5217G] | Respondent CO No.1/PAT/2024 In ITA No. 568/PAT/2024 (Assessment Year 2021-22) Goverdhan Silk Pvt. Ltd., M.P. Dwivedi Road, Near Bhagwan Pustkalaya, Bhagalpur - 8122001 [PAN: AACCG5217G] | Appellant vs. Deputy Commissioner of Income-tax, Central Circle-2, Patna, Central Avenue Building (Annexe), 6th Floor, Birchand Patel Marg, Patna – 800001 | Respondent Appearances by: Assessee represented by | : Shri Desh Bandhu Gupta, Adv. Department represented by | : Shri Himanshu Kumar, JCIT Date of concluding the hearing | : 17.09.2025

Date of pronouncing the order : 19.09.2025

O R D E R

PER SONJOY SARMA, JUDICIAL MEMBER

This appeal by the Revenue in ITA No. 568/Pat/2024 and the Cross Objection by the assessee in CO No. 01/Pat/2024 are directed against the order dated 26.06.2024 passed by the Ld. CIT(A)Patna-3 [hereinafter "Ld. CIT(A)"] for the assessment year 2021–22. Since both arise from the same appellate order, they are disposed of by this consolidated order for the sake of convenience and clarity.

- 2. Brief facts of the case are that in the case of assessee a search and seizure operation under section 132 of the Income-tax Act, 1961 ("the Act") was carried out on 19.10.2020 in the case of the assessee. Consequent to the search, proceedings under section 153A were initiated. The assessee did not file the return of income for the assessment year 2021–22 within the statutory period. Several notices were issued by the Assessing Officer ("AO"), but compliance was partial. Eventually, the AO proceeded with the assessment under section 153A read with section 143(3), also invoking section 144 in view of non-compliance. The AO determined the total income at ₹1,73,37,532. - 3. Aggrieved by the above order assessee preferred and appeal before the Ld. CIT(A), where Ld. CIT(A) granted partial relief. Specifically, the Ld. CIT(A) restricted the addition of ₹8,31,116 to ₹4,13,121 in respect difference in stock and deleted the additions of ₹20,40,156 and ₹40,10,045 which were made towards sundry debtors. - 4. Aggrieved by the above order the Revenue has preferred the present appeal challenging the deletions and relief granted to the assessee. On the

other hand, the assessee has filed a cross-objection primarily contending

that the Revenue's appeal is not maintainable in view of the CBDT Circular

prescribing monetary limits for filing departmental appeals. The Revenue has assailed the order of the Ld. CIT(A) on the ground that the Ld. CIT(A)

erred in law and on facts in restricting the addition made by the AO and in

deleting other additions. That the Ld. CIT(A) has wrongly admitted fresh

evidence which had not been produced during the course of assessment

proceedings. The ld. DR. stated that while relying on such fresh evidence,

the Ld. CIT(A) failed to call for a remand report from the AO, thereby

violating the principles of natural justice. According to the Revenue, the

order of the Ld. CIT(A) suffers from procedural infirmity and therefore

requires to be set aside.

filed by the Revenue deserves to be dismissed at the threshold since the

tax effect involved is below the monetary limit prescribed by CBDT in its

Circulars issued under section 268A of the Act. However, the assessee has

not filed any working or computation sheet demonstrating that the tax

effect is in fact below the monetary threshold.

material available on record. The short controversy before us is twofold:

for having admitted fresh evidence without calling for a remand report from

the AO; and

low tax effect as per CBDT Circulars.

- 9. In the instant appeal it is an admitted position that while granting relief, the Ld. CIT(A) relied upon fresh evidence or documents which were not furnished before the AO during assessment proceedings. According to Rule 46A of the Income-tax Rules, 1962 clearly provides that when an assessee produces fresh evidence before the first appellate authority, the same may be admitted only upon recording reasons in writing, and only after giving an opportunity to the AO to examine such evidence. The settled position in law, as held by various Courts, is that the AO must be given a reasonable opportunity to respond to such new material. In the present case, the Ld. CIT(A) did not call for a remand report from the AO before relying upon the fresh evidence. This constitutes a procedural irregularity going to the root of the matter. - 10. In view of this, we are of the considered opinion that the matter needs to be restored to the file of the Ld. CIT(A) for fresh adjudication in accordance with law, after complying with the requirements of Rule 46A and after calling for a remand report from the AO. - 11. The assessee has argued that the Revenue's appeal is not maintainable since the tax effect is below the monetary threshold fixed by CBDT. While the principle enunciated in CBDT Circulars is well accepted, the onus is on the assessee to demonstrate that the tax effect in the instant case is below the threshold. However, in the present matter, the assessee has not placed on record any working or computation to substantiate this plea. In absence of such evidence, we are unable to accept the contention of the assessee. Accordingly, the cross objection filed by the assessee is dismissed.

Order pronounced on 19.09.2025

(Rakesh Mishra) (Sonjoy Sarma) Accountant Member Judicial Member

Sd/- Sd/-

Dated: 19.09.2025

AK, Sr. P.S.

Copy of the order forwarded to:

- 1. Appellant - 2. Respondent - 3. Pr. CIT - 4. CIT(A) - 5. CIT(DR)

//True copy//

By order

Sr. Private Secretary/Assistant Registrar, Patna Bench