PRAKASH SHARMA,GHAZIABAD vs. ITO WARD 2(2)(1), GHAZIABAD

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as 'the CIT(A)') dated 18.12.2023, for assessment year 2012-13.

The assessee in appeal is against the addition of Rs.33,00,000/- on account of capital gains. The facts of the case as emanating from records in brief are: The Assessing Officer (AO) received AIR information regarding sale of immovable property amounting to Rs.1,65,00,000/-. As per the records no return of income was filed by the assessee for AY 2012-13. The AO issued notice u/s. 148 of the Income Tax Act, 1961(hereinafter referred to as ’the Act’) to the assessee on 29.03.2019 which was duly served through speed post. In compliance of the said notice no return of income was filed by the assessee. The Assessing Officer, thereafter, issued statutory notice u/s. 142(1) of the Act, however, the same remained unattended by the assessee. The AO was constrained to complete assessment u/s. 144 of the Act. In assessment proceedings, the AO observed that during the period relevant to assessment year under appeal, the assessee along with other two joint owners had sold the property for a total consideration of Rs.1,65,00,000/-. The assessee’s 1/3rd share in the said sale consideration was Rs.55,00,000/-. The Assessing Officer estimated indexed cost of acquisition at Rs.22,00,000/- and made addition of Long Term Capital Gains Rs.33,00,000/-.

Against the assessment order, the assessee filed appeal before the CIT(A). None appeared to represent the assessee before the CIT(A), hence, the CIT(A) in ex-parte proceedings upheld the addition made by the AO. Now, the assessee is in second appeal before the Tribunal.