DEPUTY COMMISSIONER OF INCOME TAX-(1), RAIPUR, RAIPUR vs. GOENKA ROCKWOOL INDIA PRIVATE LIMITED, RAIPUR

CO No.18/RPR/2025 आदेश / ORDER

PER PARTHA SARATHI CHAUDHURY, JM:

2. That coming to the merits of the Revenue’s appeal, relevant facts are that the assessee had filed original return of income declaring total income at Rs.30,53,350/-. The case was assessed u/s. 143(3) of the Income Tax Act, 1961 (for short ‘the Act’) determining total income of the assessee at Rs.41,22,990/- vide order dated 14.03.2016. The case of the assessee was reopened u/s. 147 of the Act on the basis of information received from the Commercial Tax Department, Raipur that the assessee had made purchased from proprietorship concerns which do not carry out any business activities either by way of purchase or sale of goods and they are involved in bogus billing. Subsequently, the assessment order u/s. 147 r.w.s. 143(3) of the Act was passed and the income of the assessee was assessed at Rs.1,81,49,800/- by making an addition of Rs.1,77,93,600/- on account of unexplained purchases. This amount of addition of Rs.1,77,93,600/- on account of unexplained purchases was deleted by the Ld. CIT(Appeals)/NFAC, against which, the Revenue is in appeal before the Tribunal.

3. It has been vehemently contended by the Ld. Sr. DR that while giving relief to the assessee, the Ld. CIT(Appeals)/NFAC had not complied with Rule 46A(3) of the ITAT Rules, 1962 while adjudicating on various evidence and till date, there is no remand report called for and the entire relief on the issue of unexplained purchases have been done without following the mandate of the Act. The Ld. Sr. DR submitted that the said fact is very much evident in the findings of the Ld. CIT(Appeals)/NFAC at Para 4.4 of its order which reads as follows: “4.4 During the course of appeal proceedings, the appellant had submitted as request for admission of additional evidence u/r.46A. The appellant submitted a copy of letter no. 8968 dt: 03/11/17 issued by Commercial tax department to the appellant and ledger a/c copies of the parties along with few copies of bills and proof of payment. The appellant submitted that the same could not be submitted before the AO, due to lack of opportunity given to the appellant during the assessment proceedings. The appellant submitted that it was prevented by sufficient cause from producing the evidence before the AO in terms of Rule 46A(1)(c). Therefore, the same was forwarded to the AO for a remand report vide letter dated 13.06.2024. further reminders were sent to the AO on 04.07.2024, 26.08.2024 and 12.09.2024. The AO submitted a report on 07.10.2024 that as per record the appellate order u/s 250 of the Act has bene passed by the CIT on 29.03.2024 by holding that the original appeal field by the appellant against the assessment order dated 14.03.2016 has already been adjudicated by the Ld.CIT(A) vide order 25.08.2017. The AO submitted that remand report is not required to be submitted in the case. However. as the remand report was sought in connection with the appeal filed against the order u/s.147 r.w.s 143(3) of the Act dated 30.12.2017 and not assessment order dated 14.03.2016, the AO was again requested to submit the remand report vide letters dated 04.03.2025 but till date no remand report has been received from the AO. therefore, it is presumed that the AO has no comments to offer on the admittance of additional evidences submitted the appellant.

Thereafter, the Ld. CIT(Appeals)/NFAC vide Para 4.6 of its order held and observed as follows: “4.6 Therefore, it is seen that Rule 46A empowers the CIT(A) to admit the additional evidence. The appellant could submit the evidences before the AO due opportunity not given to the appellant during the assessment proceedings. The Hon’ble Bombay High Court in Smt. Prabhavati Shah's case (1998) 231 ITR 1 held that if prima facie an information, evidence is necessary to examine the claim of the assessee, the CIT(A) should consider the necessary evidence in exercise of powers u/s. 250(4) even if the case of the assessee does not fall within the four corners of the circumstances enumerated in Rule 46A(I). I am of the considered view that the said additional evidences submitted by the appellant are important in determining the correct income of the appellant and therefore in the interest of justice, the additional evidences submitted are admitted under the provisions of Rule 46A of the I.T Rules, 1962 and considered in deciding the present appeal on merits.”

CO No.18/RPR/2025 A.Y.2013-14

7 Goenka Rockwool India Pvt. Ltd.

CO No.18/RPR/2025 11. In the combined result, appeal of the Revenue is allowed for statistical purposes and cross-objection filed by the assessee is dismissed.

Order pronounced in the open court on 17th November, 2025.