SOYALA GRAM SEWA SAHAKARI SAMITI LIMITED,TONK vs. ITO, TONK, TONK
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर
IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR
डा0 एस- सीताल{मी] न्यायिक सदस्य एवं Jी गगन गाेयल] लेखा सदस्य] के सम{ा
BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM
आयकर अपील सं-@प्ज्A छव. 1116/Jच्/2024
निधर्ारण वषर्@Aेेमेेउमदज ल्मंत रू 2015-16. Soyala Gram Sewa Sahakari
स्थायीलेखा सं-@जीआइर्आर सं-@च्Aछ/ह्प्त् छव. AAHAै 1052 फ
अपीलाथीर्@Aचचमससंदज
प्रत्यथीर्@त्मेचवदकमदज
निधर्ारिती की ओरसे@Aेेमेेममइल रू ैीतप डनामेी ज्ञींदकमसूंस (ब्Aद्व
राजस्व की ओर से@ त्मअमदनम इल
: Shri Gautam Singh Choudhary, JCIT
सुनवाइर् की तारीख@ क्ंजम वf Hमंतपदह रू
27/11/2024
घाेषणा की तारीख@ क्ंजम वf च्तवदवनदबमउमदज रू 08/01/2025
आदेश@Oत्क्म्त्
PER DR. S. SEETHALAKSHMI, J.M.
This is an appeal filed by the assessee against the order of ld. CIT (Appeals),
छंजपवदंस Fंबमसमेे Aचचमंस ब्मदजतम (छFAब्द्वए क्मसीप कंजमक 4जीJनदमए 2024 चंेेमक नदकमत
section 250 of the I.T. Act, 1961, for the assessment year 2015-16. The assessee has raised the following grounds of appeal :-
That the ld. AO has erred in law in making disturbance in the ITR पिसमक इल जीम ंचचमससंदज मअमद ंजिमत ेंजपेलिपदह ीपउेमसf ंइवनज जीम
2
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
reasons for which proceedings u/s 147/148 were initiated. The said action is in violation to the provisions of section 147 of the Income
Tax Act, 1961. Relief may kindly be granted by deleting the ंककपजपवदे उंकम वद वजीमत ंेचमबजे
That the ld. CIT (A) has erred in law in confirming the action of the Ld. AO in disallowing the claim of the appellant u/s 80P (2) of the Income tax Act, 1961 for Rs. 1,14,509/- on the alleged violation of the appellant in complying with the provisions of section 80A(5) of the Income tax Act, 1961. 3. That the ld. CIT (A) has erred in law in confirming the action of the Ld. AO in disallowing the claim of the appellant u/s 80P (2) of the Income tax Act, 1961 for Rs. 5,62,832/- being interest received from Co-operative Bank on the alleged violation of the appellant in complying with the provisions of section 80A(5) of the Income tax Act, 1961
That the appellant craves leave to add, amend, alter, withdrawn any of the grounds of appeal before hearing.
The appeal filed by the assessee is delayed by 26 days. The ld. A/R has filed condonation applications dated 28.08.2024 and 30.08.2024 along with an Affidavit of Shri Ram Narain, Secretary of Soyala Gram Sewa Sahakari Samiti Ltd., duly अमतपपिमक इल छवजंतल च्नइसपबए ूीपबी तमंके ंे नदकमत रू- “ I, Ram Narain Jat S/o Shri Badri Lal Jat, aged years, secretary of Soyala Gram Sewa Sahkari Samiti Ltd., Gram Soyala, Jaipur Road, Tonk (Rajasthan) – 304 001, do hereby solemnly affirm and declare as under :-
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Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
That for the AY 2015-16 assessment of Income of our society was finalized by the ld. AO, viz. Assessment Unit, NFAC, in terms of section 147 r.w.s. 144B of the Income Tax Act, 1961. 2. Being aggrieved from the order the ld. AO an appeal was preferred before the Hon’ble CIT (A), who passed order u/s 250 of the Income Tax Act, 1961 vide order dated 04.05.2024 and uploaded in the online account on the same day.
As the Hon’ble CIT (A) did not allow any relief to us and hence we decided to file appeal before the Hon’ble ITAT, JaipurBench, Jaipur and as per provisions of section 253(3) of the Income Tax Act, 1961 the appeal was required to be filed on or before 3rd August, 2024. However, the same could not be filed in time due to the reason that our counsel Shri Ravindra Kumar Jain, Advocate had to be admitted in hospital on 10.07.2024 for cardiac problem and was operated on 11.07.2024 and he was advised by the treating doctor to take bed rest till 1 month from the date of operation. Before expiry of one month on 4th August, 2024 his brother Shri ब्ींदकतमेी ज्ञनउंत Jंपदए ंकअवबंजम ींक मगचपतमक. Oद ंबबवनदज वf जीमेम reasons Shri Ravindra Jain could not attend his office till 16th August, 2024. Even during this period from 11.07.2024 to 18.08.2024 his mobile phone was also switched off as per advice of treating doctor. After his joining the office he took stock of his चमदकपदह उंजजमते ंदक वदसल जीमतमंजिमत दमबमेेंतल चतमचंतंजपवदे बवनसक be made for filing the instant appeal before the Hon’ble ITAT.
That the delay occurred in filing the appeal was due to reasons इमलवदक वनत बवदजतवस ंदक ीमदबम ेंउम उंल ापदकसल इम बवदकवदमक. (Ram Narain Jat)
Deponent
VERIFICATION
I, Ram Narain Jat, the above deponent do hereby verify that the contents of this Affidavit running frompara 1 to 4 are true and correct to the best of my information, knowledge and belief and I have not hide any fact. May God help me.
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Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
Jaipur, 27/08/2024. (Ram Narain Jat)
क्मचवदमदज “
हतवनदक ूीपबीए कनम जव पदंकअमतजमदबमए बवनसक दवज इम जंामद नच इमवितम जीम सक. ब्प्ज्
(Appeals). The assessee has, thus, prayed that this additional ground being purely legal in nature and does not require any adjudication of facts, the same be admitted
वित ंकरनकपबंजपवद.
In this regard, the ld. AR placed reliance on the judgment of Hon’ble Supreme
Act, 1961. Therefore, this issue raised by the assessee can be adjudicated on the basis of the facts and material available on the assessment record. Accordingly, in view of the decision of the Hon’ble Supreme Court in case of NTPC vs. CIT, 229
ITR 383 (SC) the additional ground raised by the assessee is admitted for ंकरनकपबंजपवद.
The brief facts of the case are theassessee is a cooperative society registered under the name and style “Soyala Gram Sewa Sahakari Samiti Ltd.” The assessee society did not file its Return of Income for the year under consideration. On receipt of information that the assessee Samiti had made cash deposits to the tune of Rs.63,33,000/- in its account maintained with Axis Bank Limited during the year under consideration, the AO vide notice under section 148A(b) of the IT Act, 1961 afforded an opportunity to the assessee to explain the source of cash deposit in its bank account. However, no reply was filed by the assessee. Accordingly, the case of the assessee was reopened by issuing notice under section 148 of the IT Act, 1961 dated 29.03.2022 requiring the assessee to file its return of income. In response, the assessee filed its return of income declaring Nil income after claiming deduction of Rs. 1,14,509/- under section 80P on 16.01.2023. The AO framed the assessment under section 143(3) read with section 147, read with section 144B of the IT Act, 1961, after duly considering the submissions enclosing
6
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
therewith relevant documents filed by the assessee, by passing the impugned order with an assessed income of Rs. 6,77,341/- on account of proposed additionon account of Interest income under section 56 of the IT Act of Rs. 5,62,832/- and addition on account of proposed disallowance under section 80P of Rs. 1,14,509/-.
6. Aggrieved by the order of the Assessing Officer, the assesseechallenged the action of the AO by preferring an appeal before the ld. CIT (Appeals). At the appellate hearing, the ld. CIT (Appeals) considered the submissions furnished by the assessee before him but he was not convinced with the same and resultantly dismissed the appeal of the assessee.
Aggrieved by the order of ld. CIT (Appeals), the assessee has come in appeal before us.During the time of hearing before us, the ld. AR of the assessee has submitted that the ld. CIT (Appeals) without making any comment on the action of the AO used another logic for sustaining the assessment. Regarding Ground No. 1 of the appeal, the ld. AR has submitted as under :- “The notice u/s 148 was issued by the ld. AO on the basis of information received by him about cash deposit of Rs. 63,33,000/- in the bank account of the assessee society. The same is apparent from the order passed by him u/s 148A(d) of the Income Tax Act, 1961 (APB 1-2). During the assessment proceedings the AO was satisfied about this particular reason as mentioned by him at page no. 6 of the order wherein he has categorically stated that no variation is proposed on the issue of cash deposit of Rs. 63,33,000/- in the 7 Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
bank account. Meaning thereby that the ld. AO did not make any addition/
disallowance on the reason for issue of notice u/s 148. Under such बपतबनउेजंदबमे दव कपेजनतइंदबम बवनसक ींअम इममद उंकम इल ीपउ वद वजीमत पेेनमे.
The provisions of section 147 of the Income tax Act, 1961 are as under :-
Income escaping assessment.
147. If any income chargeable to tax, in the case of an assessee, has escaped assessment for any assessment year, the Assessing Officer may, subject to the provisions of sections 148 to 153, assess or reassess such income or तमबवउचनजम जीम सवेे वत जीम कमचतमबपंजपवद ंससवूंदबम वत ंदल वजीमत ंससवूंदबम वत
deduction for such assessment year (hereafter in this section and in sections
148 to 153 referred to as the relevant assessment year).
Explanation.—For the purpose of assessment or reassessment or recomputation under this section, the Assessing Officer may assess or reassess the income in respect of any issue, which has escaped assessment, and such issue comes to his notice subsequently in the course of the proceedings under this section, irrespective of the fact that the provisions of section 148A have not been complied with.]
Proviso to section 147 permits the AO to assess or reassess the income in respect of any issue which has escaped assessment and such issues which comes to his notice subsequently in the course of proceedings under this section. The second limb of this proviso i.e. for assessing other issues can
वदसल इम पदअवामक पf पितेज सपउइ पे ेंजपेपिमक प.म. ूीमद ंद ंककपजपवद/ कपेंससवूंदबम
is being made on the issue which was formed the basis for initiation of reassessment proceedings. As in the instant case since no addition/
disallowance was made on the reasons framed for issue of notice u/s 148 the 8
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
ld. AO was not entitled to make other disturbances in the ITR. The appellant relies on following judicial pronouncements in this regard :-
CIT vs Shri Ram Singh [2008] 306 ITR 343 (Raj.) – Relevant Para no. 29 and 32 at case law APB 8. 2. CIT vs. Jet Airways (I) Ltd. (2011) 331 ITR 236 (Bom)(HC) – Relevant para no. 16 and 17 at case law APB 17
Ranbaxy Laboratories Ltd. - vs. CIT (2011) 336 ITR 136 (Delhi High Court) - Relevant para no. 21 at case law APB 28. 4. ITO v Bidbhanjan Investment & Trading CO (P ) Ltd ( 2011) 59 DTR 345 ( Mum) (Trib) – Relevant para no. 17 at case law APB 35. 5. Dy. CIT v. Takshila Educational Society (2016) 378 ITR 520 (Pat.) (HC) – Relevant para is last but one at case law APB 39. 6. Sheela Foam Ltd. v/s DCIT (Delhi ITAT) (ITA No. 4096/Del/2018 vide order dated 27.04.2020) : Relevant Para no. 16 at case law APB 55. The theory enunciated by the Hon`ble Courts in all these judgements is clearly applicable in the instant case and hence it is sincerely requested that the assessment order making disallowances on other items may please be quashed.”
On the other hand, the ld. D/R has supported the orders of the authorities below and submitted that the order of the ld. CIT (Appeals) be upheld.
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Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
We have heard the rival submissions and perused the material on record. We note that the notice u/s 148 of the Income Tax Act, 1961 was issued on 29.03.2022 and as per order passed u/s 148A(d) dated 29.03.2022 following ground was taken for issuance of notice u/s 148 :-
“In this case of the assessee, specific information was flagged as per Risk
Management Strategy formulated by the CBDT through ITBA software under the head ‘NMS cases’. As per the specific information, Soyala Gram
Sewa Sahakari Samiti Limited (PAN : AAHAS1052Q) has carried out following transactions during the financial year 2014-15, relevant to the assessment year 2015-16” :-
S.No. Name of Bank
Cash Deposited
1. Aगपे ठंदा स्पउपजमक
Rs. 63,33,000/-
Total
Rs. 63,33,000/-
“It is further noticed that the assessee has not filed his return of income for the AY 2015-16. In absence of return, the above transactions made by the assessee remains unexplained. Thus income from above transactions has not been offered for tax and due tax has not been paid.”
The issue of cash deposit was examined by the ld. AO during assessment proceedings and in the assessment order on page 6 the ld. AO states that no variation is proposed on the issue of cash deposit by the assessee society in its bank
10
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
account and finally he has not made any addition on this score. He has disallowed the claim of the assessee u/s 80P claimed on interest from Bank and the surplus appearing in Profit and Loss Account. It is apparent that no addition has been made by the ld. AO on the issue on which reassessment was undertaken by him. In अंतपवने बंेम संूे तमसपमक नचवद इल जीम सक. Aत् जीम Hवद`इसम ब्वनतजे पदबसनकपदह जीम
juri ictional High Court of Rajasthan have held that if the AO finds that the issue on which reassessment proceedings were initiated does not subsist then the ld. AO looses juri iction to assess other issues of concealment that comes to his knowledge. In this regard we quote the relevant findings of the Hon`ble Rajasthan
High Court in the case of CIT v/s Shri Ram Singh (306 ITR 343) :-
“29. To clarify it further, or to put it in other words, in our opinion, if in the course of proceedings under section 147, the AO were to come to conclusion, that any income chargeable to tax, Which, according to his
"reason to believe", had escaped assessment for any assessment year, did not escape assessment, then, the mere fact, that the AO entertained a reason
जव इमसपमअमए ंसइमपज मअमद ं हमदनपदम तमंेवद जव इमसपमअमए ूवनसक दवज बवदजपदनम जव
vest him with the juri iction, to subject to tax, any other income, chargeable to tax, which the AO may find to have escaped assessment, and which may come to his notice subsequently, in the course of proceedings
नदकमत ेमबजपवद 147. 30.xxx xxx
31. xxx xxx
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Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
The result of the aforesaid discussion is, that the question framed, in the order dated. 23rd May, 2006, is required to be, and is, answered in the manner, that the Tribunal was not justified in holding, that the proceedings for reassessment under section 148/147 were initiated by the AO, on non- existing facts. because ultimately the assessee has been able to explain the income, which was believed to have been escaped assessment, was explainable. It is further held, that the AO was justified in initiating the proceedings under section 147/148, but then, once he came to the conclusion, that the income, with respect to which he had entertained "reason to believe" to have escaped assessment, was found to have been explained, his juri iction came to a stop at that, and he did not continue to possess juri iction, to put to tax, any other income, which subsequently came to his notice, in the course of the proceedings, which were found by him, to have escaped assessment.” Further it is noted that The ld. AO was required to stop at the point when he found that the issue of cash deposit of Rs. 63,33,000/- into bank account was out of genuine sources and was required to pass a NIL order.Once it is found that none of the reasons recorded by the Assessing Officer for initiating proceedings under section 147 was germane to initiation of such proceedings, then it has to be held that the AO had no reason to believe that any income had escaped assessment and, जीमतमवितमए ंदल नितजीमत चतवबममकपदह ूवनसक इम ूपजीवनज रनतपेकपबजपवद. ठनज ेजपसस ीम उवअमक further without having juri iction and made other additions in the assessment which is illegal as the AO has exhausted his juri iction as soon as he was satisfied
12
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
that the cash deposit of Rs.63,33,000/- in the bank account of the assessee, for which the case of the assessee was reopened under the provisions of section 147
read with section 148 of the IT Act, was satisfactorily explained. Therefore, taking into consideration the various case laws discussed herein above, we are of the view that the other disallowances/additions made by the AO in the assessment order are illegal. We, therefore, allow the Ground no. 1 of the assessee and quash
जीम वजीमत कपेंससवूंदबमे/ंककपजपवदे उंकम इल जीम AO.
10. ैपदबम ूम ींअम ंससवूमक ह्तवनदक छव. 1 ंदक कमबपकमक जव ुनंेी ंसस वजीमत
additions/disallowances made in the assessment order, we do not consider it fit to go into merits of other disallowances/additions raised in Ground nos. 2 & 3 which ींअम इमबवउम ंबंकमउपब पद दंजनतम.
11. In the result, appeal of the assessee is allowed.
Order pronounced in the open court on 08/01/2025. ¼xxu xks;y½
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(Gagan Goyal)
(Dr. S. Seethalakshmi)
लेखा सदस्य @Aबबवनदजंदज डमउइमत न्यायिक सदस्य@Jनकपबपंस डमउइमत
ज्ायपुर@Jंपचनत
fnukad@Dated:- 08/01/2025. 13
Soyala Gram Sewa Sahakari Samiti Ltd., Tonk.
Santosh
आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू
अपीलाथीर्@ज्ीम Aचचमससंदज-ेवलंसं ह्तंउ ैमूं ैंींांतप ैंउपजप स्जक. ज्वदा. 2. प्रत्यथीर्@ज्ीम त्मेचवदकमदज-ज्ीम प्ज्Oए ज्वदा 3. आयकर आयुक्त@ब्प्ज् 4. आयकर आयुक्त@ब्प्ज्(Aद्व 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZQkbZy@Guard File {ITA No. 1116/JPR/2024}
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