ANITA DEVI,RAUNIYAR PANT NAGAR vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, DELHI

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ITA 12/ALLD/2025Status: DisposedITAT Allahabad21 July 2025AY 2017-18Bench: SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)3 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal observed that neither the AO nor the CIT(A) provided reasonable opportunity to the assessee during their respective proceedings. Consequently, the CIT(A)'s order was set aside, and the disputed issue of the Rs. 8,76,530/- addition was restored to the Assessing Officer for a de novo assessment with specific directions to afford proper opportunity to the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order which confirmed an addition of Rs. 8,76,530/- made by the AO for AY 2017-18. The AO had applied a presumptive taxation scheme, treated a cash deposit of Rs. 1.51 Cr as total turnover, and rejected the assessee's audited books of account without finding discrepancies, despite the assessee's claim of a lower net profit rate.

What were the issues?

Application of presumptive taxation; treating cash deposit as total turnover; rejection of audited books of accounts without pointing out discrepancies; and denial of reasonable opportunity to the assessee during assessment and appellate proceedings.

Which sections of the Income-tax Act were involved?

Section 250,Section 147,Section 144B,Section 44AB,Section 145(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ALLAHABAD BENCH “SMC”, ALLAHABAD

Before: SHRI ANADEE NATH MISSHRA & SHRI SUBHASH MALGURIA

For Appellant: Ms Vidisha Srivastava, Adv

PER ANADEE NATH MISSHRA, A.M.: 1. The present appeal has been filed by the assessee against the impugned appellate order dated 28.11.2024 passed by the Ld. Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi under section 250 of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for the assessment year 2017-18. The grounds of appeal

of the assessee are as under: -

1.

1. Because the Ld. CIT(A) had erred infact and law to confirm the addition made by the LAO on the basis of presumptive taxation scheme and applying the net profit rate of 8% on Rs. 1,51,00,000.00 and compute the income from business at Rs.12,08,000.00, as against the net profit of Rs.3,31,470.00 being 2.27% as per audited profit and loss account, and as such affirmation by Ld. CIT(A) is unjustified, bad in law and against the principle of natural justice and the same deserves to be deleted.

1. 2. Because the Ld. CIT(A) erred in fact and law to confirm the addition made by LAO by increasing the net profit rate to 8% without pointing out any discrepancy in the books of accounts, whereas the fact.is that the books of accounts of the appellant were audited by a Chartered Accountant u/s 44AB of the IT Act and the gross profit rate as per audited profit and loss account was 5.20% and net profit rate was 2.27%, and as such addition confirmed by Ld. CIT(A) by applying higher rate of profit i.e 8% is unjustified, bad in law and against the principle of natural justice and the same deserves to be deleted:

Page 2 of 3 3. Because the Ld. CIT(A) erred in fact and law to treat the cash deposit of Rs. 1,51,00,000.00 in bank account as total turnover of the appellant, whereas the fact is that the turnover of the appellant as per audited profit and loss account was Rs.1,46,14,103.00 only.

4.

Because the Ld.AO violated the procedures as prescribed u/s 144B of the I T Act, 1961 for Faceless Assessment by not intimating the appellant that assessment in their case shall be completed in accordance with the procedure laid down under u/s 144B.

5.

Because the Ld. AO erred in fact and law to reject the books of accounts of the appellant without pointing out any discrepancy as referred in section 145(3) of the IT Act, hence, the rejection of books of accounts is unjustified, bad in law and against the principle of natural justice.

6.

Because the order appealed against is contrary to fact, law and principles of natural justice.

7.

Because on the facts and circumstances of the case the appellant deserves full relief from the stage of Hon’ble Income Tax Appellate Tribunal.

8.

The appellant craves the right to add/modify/alter any others grounds of appeals during the course of hearing of the appeal.” 1.1 In this case, assessment order dated 28/03/2022 was passed by the Assessing Officer (“AO”) u/s 147 read with section 144B of the Act whereby the assessee’s total income was assessed at Rs.11,73,170/- as against the returned income of Rs.2,96,640/-. In the aforesaid assessment order, an addition amounting to Rs.8,76,530/- was made on account of income from other sources. The assessee’s appeal against the aforesaid assessment order was dismissed by the Ld. CIT(A) vide impugned appellate order dated 28.11.2024. The present appeal has been filed by the assessee against the aforesaid impugned appellate order dated 28.11.2024 of the Ld. CIT(A).

(2). At the time of hearing before us, the Ld. Authorized Representative (“AR”) for the assessee submitted that the assessee was not given reasonable opportunity either by the Assessing Officer during the assessment proceedings or by the Ld. CIT(A) during the appellate proceedings. He further submitted that the issue in dispute in the present appeal may be restored back to the file of the Assessing Officer, with the direction to pass Page 3 of 3 de novo order in accordance with law after providing reasonable opportunity to the assessee; because neither the Assessing Officer nor the Ld. CIT(A) had provided reasonable opportunity to the assessee in the proceedings before them so far. The learned Departmental Representative for Revenue expressed no objection to this. In view of the foregoing, the impugned order of the Ld. CIT(A) is set aside and the issue in dispute in the present appeal before us regarding the aforesaid addition of Rs.8,76,530/- is restored back to the file of the Assessing Officer, with the direction to pass de novo assessment order on this specific issue in accordance with law after providing reasonable opportunity to the assessee. All grounds of appeal are treated as disposed of in accordance with the aforesaid directions.

In the result, the appeal of the assessee is partly allowed for statistical purposes. Order pronounced in the open Court on 21/07/2025.

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