ITO, NEW DELHI vs. M/S KAKKAR BARTAN STORE, DELHI

PDF · subscribers
ITA 1277/DEL/2015Status: DisposedITAT Delhi13 July 2018AY 2006-075 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found that a co-ordinate bench had previously quashed the reopening of the assessment and the notice issued under Section 148. Since the reopening was invalid, nothing further survived in the appeal.

What were the facts?

The Revenue appealed against the CIT(A)'s order which restricted an addition on account of bogus purchases. The assessment was framed under Section 143(3) r.w.s 147 of the Income-tax Act, 1961.

What were the issues?

The primary issue was the validity of the reassessment proceedings initiated by the Assessing Officer. The Tribunal also considered the CIT(A)'s decision regarding bogus purchases and the application of Section 40A(3).

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 40A(3)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI ‘D’ BENCH,

For Appellant: Shri Ved Jain, Adv
Hearing: 12.07.2018Pronounced: 13.07.2018

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the Revenue is preferred against the order of the Commissioner of Income Tax [Appeals] – XX, New Delhi dated 17.12.2014 pertaining to A.Y 2006-07.

2.

The grievance of the Revenue read as under:

“1. In the facts and circumstances of the case, the Ld.CIT(A) has erred in restricting the addition to 20% of addition of Rs.49,36,173/- made by the assessing Officer on account of bogus purchases.

2. In the facts and circumstances of the case, the Ld.CIT(A) has erred in reducing the addition to 20% of Rs. 49,36,173/-, whereas the CIT(A) has herself admitted that the material and evidences available on record exposed the falsity of the purchases.

3. In the facts and circumstances of the case, the Ld.CIT(A) has erred in reducing the addition on account of bogus purchases without appreciating that if a bogus entry is found in accounts, the solution thereof is to remove that entry, as held by Hon'ble ITAT, Jaipur Bench in the case of Khandelwal Trading Co. Vs. ACIT 55 TTJ 261).

4. In the facts and circumstances of the case,the Ld.CIT(A) has erred in applying the specific provisions of Section 40A(3) of the I.T. Act for reducing the addition on account of bogus purchases. 5. In the facts and circumstances of the case, the Ld.CIT(A) has erred in observing that the rejection of books of account u/s 145(3) is not upheld.”

3.

Briefly stated the facts of the case are that the impugned assessment order was framed u/s 143(3) r.w.s 147 of the Income-tax Act, 1961 [hereinafter referred to as 'the Act]'. Reopening of the assessment was challenged before the first appellate authority without any success.

4.

The order of the first appellate authority was challenged before the Tribunal and the Tribunal vide a consolidated order dated 23.3.2016, quashed the reopening of the assessment. The ld. AR supplied copy of the order of the Tribunal.

5.

We find that the co-ordinate bench in its order [supra] at pae 18 para 10 has held as under:

“10. On careful consideration and vigilant perusal of the orders of the Tribunal including that of the Unique Metal Industries [supra] the AO had recorded similarly worded reasons and name of the parties form which the assessee alleged to have made bogus purchases were also same except the amount mentioned therein in the reasons recorded in the tabular form are same as in the case of the present assessee. Therefore, we have no alternative but to follow the decisions of the Tribunal in the case of the order of the Tribunal in the case of Unique Metal Industries [supra] and other as mentioned hereinabove. Therefore, we are of the considered opinion that the initiation of reassessment proceedings as well as issuance of notice u/s 148 of the Act was not valid and the same was void ab initio and thus we quash the same and subsequently the assessment order passed in pursuance thereto is also quashed. Accordingly, Ground Nos. 2 and 3 of the assessee are allowed.

6.

Since the reopening has been quashed, nothing survives.

7.

In the result, the appeal of the Revenue in is dismissed.

The order is pronounced in the open court on 13.07.2018.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →